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[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

State of Punjab - Subsection

Section 46(1)(b) in The Punjab Town Improvement Act, 1922

(b)declaring that the trust will, on or after a date to be specified in the notice, such date being not less than thirty days after the date of the notice, take over charge of such street, or part, from the owner or owners thereof;