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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Punjab - Subsection

Section 28(2) in Punjab Regional and Town Planning and Development (General) Rules, 1995

(2)The register of applications maintained in Form V for permission shall be available for inspection by any member of the public at all reasonable hours on payment of a fee of rupees ten payable by cash or by way of postal order. (Sections 67(6) and 180(2)(x).)