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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(2) in Punjab One-time Voluntary Disclosure and Settlement of Building constructed in Violations of the Building Bye-laws Act, 2019

(2)Thereafter within a period of two months, the applicant shall submit the required information in specified Form alongwith all the requisite documents/ plans and prescribed application fee.