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[Cites 0, Cited by 0] [Section 96(2)] [Section 96] [Entire Act]

State of Punjab - Subsection

Section 96(2)(c) in Punjab Regional and Town Planning and Development Act, 1995

(c)to provide, with the consent of the owners, that two or more original plots each of which is held in ownership in severality or in joint ownership, shall hereafter, with or without alteration of boundaries, be held in ownership in common as a reconstituted plot;