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Citedby 194 docs - [View All]
Jodh Singh And Ors. vs Jullundur Improvement Trust, ... on 27 April, 1984
Mani Lall Sing vs The Trustees For The Improvement ... on 14 August, 1917
Bhatinda Improvement Trust, ... vs Balwant Singh And Others on 5 September, 1990
State Of Punjab And Others vs Sanjeet Singh Grewal And Others on 3 July, 2007
Bhatinda Improvement Trust vs Balwant Singh And Others on 11 September, 1991

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[Complete Act]
Central Government Act
Section 42 in The Land Acquisition Act, 1894
42. Publication of agreement.- Every such agreement shall, as soon as may be after its execution, be published in the official Gazette, and shall thereupon (so far as regards the terms on which the public shall be entitled to use the work) have the same effect as if it had formed part of this Act.