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[Cites 0, Cited by 0] [Section 414(1)] [Section 414] [Entire Act]

State of Punjab - Subsection

Section 414(1)(b) in The Punjab Municipal Act, 1999

(b)that in any locality specified in such notice, there shall be allowed the erection of only detached or semi-detached building or both and that the land appurtenant to each such building, shall be of an area not less than that specified in such notice; or