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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Punjab - Subsection

Section 71(1) in Punjab Regional and Town Planning and Development (General) Rules, 1995

(1)The owners of lands and buildings to which amenities provided by the Authority are extended under section 161 shall be liable to pay to the Authority the amount of the development charge as is fixed by the State Government under that section.