Section 197(1)(iii) in The Punjab Municipal Act, 1999

[Cites 0, Cited by 0] [Section 197(1)] [Section 197] [Entire Act]

State of Punjab - Subsection

Section 197(1)(iii) in The Punjab Municipal Act, 1999

(iii)by inserting or altering an entry in respect of any building, erected, re-erected, altered or added to, after the preparation of the Municipal Assessment Book, in which case, such insertion of alteration shall take effect from the date, such erection, re-erection, alteration of addition was made,

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State of Punjab - Subsection

Section 197(1)(iii) in The Punjab Municipal Act, 1999