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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Punjab - Subsection

Section 60(2) in The Punjab Town Improvement Act, 1922

(2)[ The President of the tribunal shall be a person qualified for appointment as a judge of the High Court of [* * *] [Substituted by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948 (G.G.O. 40).] Punjab.] [Added by Punjab Act 15 of 1952.]