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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(d) in Simplification of the Procedure for Development of Colonies in the State of Punjab up to an Area of 10 Acres

(d)The communication shall, apart from intimating the assessment and schedule of the payment of the External Development Charges (EDC) instalments, shall also call upon the applicant to submit a Crossed, "account payee only" Demand Draft in favour of the "Competent Authority-cum-Chief Administrator, PUDA", payable at Chandigarh or SAS Nagar (Mohali), along with a concent letter that the applicant-promoter undertakes to abide by all the terms and conditions of this Notification as well as the Letter of Intent;