Section 18(2)(iv) in The East Punjab Refugees Rehabilitation (Buildings and Building sites) Act, 1948

[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

(iv)the amenities which may be provided by the [State] [Substituted by the Adaptation of Laws Order, 1950, for the word 'Provincial'.] Government;

Legal Document View