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[Cites 0, Cited by 0] [Section 23(4)] [Section 23] [Entire Act]

State of Haryana - Subsection

Section 23(4)(a) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948

(a)in the case of common purposes specified in sub-clause (iv) of clause (bb) of section 2 in respect of which the management and control are to be exercised by the State Government, shall vest in the State Government; and