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[Cites 0, Cited by 0] [Section 183(3)] [Section 183] [Entire Act]

State of Punjab - Subsection

Section 183(3)(iv) in Punjab Regional and Town Planning and Development Act, 1995

(iv)any investigation, legal proceedings or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture, or punishment as aforesaid; and any such investigation, legal proceedings or remedy may be instituted, continued or enforced, and any such penalty, forfeiture and punishment may be imposed as if the aforesaid Acts had not been repealed.