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[Cites 0, Cited by 0] [Section 102(3)] [Section 102] [Entire Act]

State of Punjab - Subsection

Section 102(3)(viii) in Punjab Regional and Town Planning and Development Act, 1995

(viii)determine the amount of exemption, if any, from the payment of the contribution that may be granted in respect of plots or portions thereof exclusively used or occupied for religious or charitable purposes at the date on which the final scheme is drawn up under clause (xxi) of this sub-section;