Section 4(2)(c) in The Punjab One-Time Voluntary Disclosure and Settlement of Violations of the Buildings Constructed in Violation of the Building Bye-laws in the Corporations and the Municipalities Act, 2004

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State of Punjab - Subsection

Section 4(2)(c) in The Punjab One-Time Voluntary Disclosure and Settlement of Violations of the Buildings Constructed in Violation of the Building Bye-laws in the Corporations and the Municipalities Act, 2004

(c)in the case of Third Class Municipal Council and Nagar Panchayat, sixty per cent of the fee, specified in clauses (a), (b), (c) and (d) of sub- section (1).

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State of Punjab - Subsection

Section 4(2)(c) in The Punjab One-Time Voluntary Disclosure and Settlement of Violations of the Buildings Constructed in Violation of the Building Bye-laws in the Corporations and the Municipalities Act, 2004