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State of Punjab - Section

Section 37 in The Pepsu Townships Development Board Act, 1954

37. Authentication of orders and other instruments of the Board.

- All orders and decisions of the Board shall be authenticated by the signature of the Chairman or any other member empowered by the Board in this behalf, and all contracts and instruments entered into or made by the Board shall be executed by the Administrator or any other officer of the Board empowered by the Board in this behalf.