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[Cites 0, Cited by 0] [Section 182(2)] [Section 182] [Entire Act]

State of Punjab - Subsection

Section 182(2)(e) in The Punjab Municipal Act, 1999

(e)each apartment, as defined under clause (b) of section 3 of the Punjab Apartment Ownership Act, 1995 (Punjab Act 7 of 1995), shall be assessed separately.