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[Cites 0, Cited by 6] [Entire Act]

State of Punjab - Section

Section 228 in The Punjab Municipal Act, 1999

228. Assessment of development charges and payment.

- The Chief Officer of a Municipality or an Officer of the Municipality authorised by the Municipality in this behalf, shall by order, assess, after giving the person concerned an opportunity of being heard in such manner, as may be prescribed, the amount of the Development Charges on the basis prescribed under section 227.