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[Cites 0, Cited by 0] [Section 16A(5)] [Section 16A] [Entire Act]

State of Punjab - Subsection

Section 16A(5)(i) in The Punjab Capital (Development and Regulation) Building Rules, 1952

(i)While seeking permission under sub-rule (1) above, or making an application for the erection or re-erection of a building under rule 7, the person concerned shall deposit with the Estate Officer a security of such sum of money as may be fixed by the Chief Administrator from time to time.