Section 33(2)(iii) in Punjab Regional and Town Planning and Development Act, 1995

[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Punjab - Subsection

Section 33(2)(iii) in Punjab Regional and Town Planning and Development Act, 1995

(iii)Where before the date of exclusion of any area the existing Special Urban Planning and Development Authority has made any contract for the purpose of that Authorities, that contract shall be deemed to have been made, -

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State of Punjab - Subsection

Section 33(2)(iii) in Punjab Regional and Town Planning and Development Act, 1995