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[Cites 0, Cited by 0] [Section 428] [Entire Act]

State of Punjab - Subsection

Section 428(b) in The Punjab Municipal Corporation Act, 1976

(b)all proceedings for acquisition of land whether in pursuance of any scheme of improvement or otherwise initiated under the Punjab Municipal Act, 1911 or any other enactment applicable to the area included in the City may be continued as if these had been initiated under this Act;