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[Cites 0, Cited by 0] [Section 143(2)] [Section 143] [Entire Act]

State of Punjab - Subsection

Section 143(2)(b) in Punjab Regional and Town Planning and Development Act, 1995

(b)to the erection or re-erection of a building referred to in clause (a) which involves any structural alteration or addition, with the permission of the Competent Authority ; or