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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(2) in Punjab Regional and Town Planning and Development (General) Rules, 1995

(2)Where a copy of the notice is delivered or tendered in terms of sub-rule (1), the signatures of the person to whom the notice is so delivered or tendered shall be obtained in token of acknowledgement of the service.