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[Cites 0, Cited by 1] [Section 36(1)] [Section 36] [Entire Act]

State of Punjab - Subsection

Section 36(1)(iii) in The Punjab Town Improvement Act, 1922

(iii)the place at which details of the scheme including a statement of the land proposed to be acquired and a general map of the locality comprised in the scheme may be inspected at reasonable hours.