3. Powers to declare areas to be disturbed areas.-
The State Government may, by notification in the Official Gazette, declare that the whole or any part of any district of Punjab as may be specified in the notification, is a disturbed area.
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3. Powers to declare areas to be disturbed areas.- The State Government may, by notification in the Official Gazette, declare that the whole or any part of any district of Punjab as may be specified in the notification, is a disturbed area. |
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