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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Punjab - Subsection

Section 13(4) in Pepsu Townships Development Board Disposal of Property Rules, 2003

(4)An application for obtaining a certified copy of conveyance deed shall be made to the Administrator on a plain paper with a fee of Rupees One Hundred. Such fee shall be paid by the applicant through a demand draft in favour of Administrator of the Board payable at Rajpura.