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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(2) in Pepsu Townships Development Board Disposal of Property Rules, 2003

(2)Before holding an auction, the Administrator, shall give a notice of fifteen days in Form 'A' in the manner as specified in sub-rule 3 to inform general public regarding the sale of such a property.