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[Cites 0, Cited by 0] [Section 140(4)] [Section 140] [Entire Act]

State of Punjab - Subsection

Section 140(4)(a) in Punjab Regional and Town Planning and Development Act, 1995

(a)The development charge payable in respect of any land or building shall be a first charge on such land or building subject to the prior payment of land revenue, if any, due to the State Government thereon and any other sum due to the Authority.