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[Cites 0, Cited by 1] [Section 40(2)] [Section 40] [Entire Act]

State of Punjab - Subsection

Section 40(2)(vi) in The Punjab Town Improvement Act, 1922

(vi)a statement of the arrangements made or proposed by the trust for the re-housing of persons who are likely to be displaced by execution of the scheme and for whose re-housing provision is required.