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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Punjab - Subsection

Section 49(3) in Punjab Urban Planning and Development Authority Building Rules, 2013

(3)An incentive of 50 percent refund of building scrutiny fee shall be permissible on completion of the building on production of certificate from competent authority of PEDA (Punjab Energy Development Agency)