Section 591(2)(z) in The Punjab Municipal Act, 1999

[Cites 0, Cited by 0] [Section 591(2)] [Section 591] [Entire Act]

State of Punjab - Subsection

Section 591(2)(z) in The Punjab Municipal Act, 1999

(z)the form of and the particulars to be mentioned in the return under sub-section (1) of section 183;

(za)the form of and the particulars to be mentioned in the draft valuation list referred to in sub-section (2) of section 184, and the time within which such valuation list shall be prepared;

(zb)the manner of giving public notice of the draft valuation list under clause (a) of sub-section (1) of section 185;

(zc)the form of, and the manner in which valuation register shall be maintained under section 186;

(zd)the procedure for hearing and, disposal of objections to the valuation list under sub-section (4) of section 187;

(ze)the form of the return referred to in section 193;

(zf)the form and the manner of maintenance of the Municipal Assessment Book under sub-section (2) of section 196;

(zg)the amount against which appeal is to be filed, as referred to in sub-section (1) and the procedure for hearing and disposal of appeal under sub-section (5) of section 199;

(zh)the dates and the manner of payment of tax on lands and buildings under section 205;

(zi)the providing of safeguards referred to in sub-section (1) of section 211;

(zj)the form of the receipt for the payment of octroi under sub- section (1) of section 214 and the amount of transit fee under sub-section (2), and the manner of realization of the amount of transit fee under sub- section (5) of section 217;

(zk)the basis of and the procedure for determination of development charges under section 227 and the manner of giving opportunity under section 228;

(zl)the manner of recovery of development charges under section 230;

(zm)the manner of giving reasonable opportunity of being heard under sub-section (1) of section 288;

(zn)the form of, and the manner in which the register to be maintained under sub-section (3) of section 350;

(zo)the sanction by the Municipality of specific rights of way in the sub-soil of public and private streets under clause (a), and the levy of any fee or charges referred to in clause (b) of section 353;

(zp)the form of, and the manner in which, complete survey maps, drawing and descriptions of the underground utilities shall be maintained under section 354;

(zq)the manner of service of notice referred to in sub-section section (2) of the section 365.

(zr)the manner of conducting the business of the Municipal Building Committee and the procedure to be followed by it under sub-section (10) of section 399;

(zs)the documents and plans which shall accompany a notice referred to in sub-section (1) of section 401 and the fee to be paid in connection therewith;

(zt)the information and plans that may be required by a Municipality under sub-section (3) of section 403;

(zu)the manner of a communication of the sanction, or the provisional sanction or the refusal of sanction to the erection of a building or the execution of a work under sub-section (5) of section 404;

(zv)the manner of making a representation to the Mayor or the President under sub-section (1) of section 406;

(zw)the manner of service of a notice of the order of demolition under the first proviso to sub-section (1) of section 408;

(zx)the prescription of terms and conditions referred to in section 433;

(zy)the matter which a Town Planning Scheme may provide under clause (c) of section 434;

(zz)the municipal licence in respect of any non-residental use of any premises under sub-section (1) of section 458;

(zza)the determination of fees under section 460; and

(zzb)any other matter which is required to be or which may be prescribed under this Act.

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State of Punjab - Subsection

Section 591(2)(z) in The Punjab Municipal Act, 1999