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Report No. 10

18. The Punjab Town Improvement Act, 1922 (4 of 1922)

It applies ..ne previsions of the Land-.quisition Act but with modifications. A Tribunal is constituted for the purpose of d termining the amount of compensation if there is some dispute and further modifications in the Act are contained in a Schedule attached to the Act.-



Law of Acquisition and Requisitioning of Land Back




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