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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(5) in The Punjab Thur and Sem Lands (Reclamation) Act, 1963

(5)The State government after considering the objections, if any, the report of Land Reclamation Officer and the views of the Director shall decide as to the land to be notified as reclaimable area and such decision of the State government shall be final.