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[Cites 0, Cited by 0] [Section 102(3)] [Section 102] [Entire Act]

State of Punjab - Subsection

Section 102(3)(ii) in Punjab Regional and Town Planning and Development Act, 1995

(ii)after notice given by him in the prescribed manner, decide the person or persons to whom a reconstituted plot is to be allotted, and when such plot is to be allotted to persons having ownership in common, decide the shares of such persons;