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[Cites 0, Cited by 0] [Section 44(2)] [Section 44] [Entire Act]

State of Punjab - Subsection

Section 44(2)(c) in The Pepsu Townships Development Board Act, 1954

(c)for the purpose of completing the execution of any work undertaken but not fully executed by the Board, and of realising properties, funds and dues referred to in clause (a), the functions of the Board under this Act shall be discharged by [the State Government] [Substituted for the words 'the said local authority concerned' by Punjab Act No. 6 of 1969.]; and