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[Cites 0, Cited by 0] [Section 117] [Entire Act]

State of Punjab - Subsection

Section 117(3) in The Punjab Capital (Development and Regulation) Building Rules, 1952

(3)Subject to the provision of clause (i) of this rule the Chief Administrator may sanction the erection or re-erection of any building either absolutely or subject to such modifications in accordance with the rules as he may deem fit.