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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Punjab - Subsection

Section 23(d) in Punjab Urban Planning and Development Building Rules, 2018

(d)F.A.R above 1:1.50 will be chargeable on pro-rata basis. However the site allotted or sold by the development authority the charges shall be applicable as per the terms and conditions of the allotment letter.