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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Punjab - Subsection

Section 54(4) in The Punjab Town Improvement Act, 1922

(4)For the purpose of determining any matter referred to it under sub- section (1), the tribunal shall have all the powers with regard to witnesses, documents and costs which it would have if the Land Acquisition Act, 1894 [1 of 1894], as modified by section 59 of this Act, were applicable to the case.