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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Punjab - Subsection

Section 77(i) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014

(i)remission may be granted to lessees and contractors only in the case in which they are prevented from carrying out their part of lease or contract by reason of the occurrence of some extraordinary extrinsic causes which could not reasonably have been anticipated;