Section 25(2)(d) in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963

[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

(d)the conditions on which the licences under Section 7 shall be granted or renewed and the fees to be charged for the grant and renewal thereof;

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