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[Cites 0, Cited by 0] [Section 102(3)] [Section 102] [Entire Act]

State of Punjab - Subsection

Section 102(3)(vi) in Punjab Regional and Town Planning and Development Act, 1995

(vi)estimate the proportion of the sums payable as compensation on each plot used, allotted or reserved for the public purpose or purposes of the Authority which is beneficial partly to the owners or residents within the area of the scheme and partly to the general public, which shall be included in the construction of the scheme;