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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(ii) in The Punjab Capital (Development and Regulation) Building Rules, 1952

(ii)a single storey temporary building for a builder's office, shed for storage of building materials and for setting an estate office; to last for a limited period only in connection with and during the erection and re- erection of any building or for sale or letting of a building or a building plot in the course of development of the area.