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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Punjab - Subsection

Section 94(2) in The Punjab Town Improvement Trust Rules, 1939

(2)Every other contract and agreement on behalf of the Trust shall require the previous approval of the Trust, and shall be signed by the Chairman and sealed with common seal of the Trust as hereinafter provided. No contract or agreement referred to in this sub-rule, unless executed as herein provided, shall be binding on the Trust.