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[Cites 0, Cited by 0] [Section 103(3)] [Section 103] [Entire Act]

State of Punjab - Subsection

Section 103(3)(a) in The Punjab Town Improvement Act, 1922

(a)the properties, funds and dues vested in or realisable by the State Government under clause (a) of sub-section (2) shall stand transferred to, vested in and be realisable by the municipal committee; and