Section 4(1)(d) in The Punjab One-Time Voluntary Disclosure and Settlement of Violations of the Buildings Constructed in Violation of the Building Bye-laws in the Corporations and the Municipalities Act, 2004

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State of Punjab - Subsection

Section 4(1)(d) in The Punjab One-Time Voluntary Disclosure and Settlement of Violations of the Buildings Constructed in Violation of the Building Bye-laws in the Corporations and the Municipalities Act, 2004

(d)in a slum area and a Scheduled Caste Basti, in the case of a residential building one hundred rupees per square foot of the area covered under the non-compoundable violation.

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State of Punjab - Subsection

Section 4(1)(d) in The Punjab One-Time Voluntary Disclosure and Settlement of Violations of the Buildings Constructed in Violation of the Building Bye-laws in the Corporations and the Municipalities Act, 2004