Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 102(3)] [Section 102] [Entire Act]

State of Punjab - Subsection

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

(xii)determine the amount to be deducted from or added to, as the case may be, the contribution leviable from a person in accordance with the provisions of section 126;