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[Cites 0, Cited by 1] [Section 48] [Entire Act]

State of Punjab - Subsection

Section 48(2) in The Punjab Town Improvement Act, 1922

(2)Whenever the trust discontinues the public use of, or permanently closes, any street vested in it, or any part thereof, it shall pay reasonable compensation to every person who had an easement or right of way or light and air over, upon or from such street or part, and who by such discontinuance or closure has suffered special damage.