Section 2(8) in The Punjab New Capital (Periphery) Control Act, 1952
(8)[ "location premium" means an amount over and above the prescribed fee and charges that an applicant is willing to pay to the State Government to obtain the permission against applications received under sub-section (1A) of section 6, as determined through bidding/auction process in pursuance of the policy issued by the State Government in this regard, from time to time.] [Inserted by Haryana Act No. 8 of 2019, dated 31.1.2019.]
