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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(e) in The Punjab One-Time Voluntary Disclosure and Settlement of Violations of the Buildings Constructed in Violation of the Building Bye-laws in the Corporations and the Municipalities Act, 2004

(e)"prime area" means an area, falling within the jurisdiction of a Corporation or a Municipal Council or a Nagar Panchayat, and declared as such by the Committee;