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[Cites 0, Cited by 0] [Section 125(1)] [Section 125] [Entire Act]

State of Punjab - Subsection

Section 125(1)(iii) in Punjab Regional and Town Planning and Development Act, 1995

(iii)the contribution levied on a plot used, allotted or reserved for a public purpose or purpose of the Authority which is beneficial partly to the owners or residents within the area of the scheme and partly to the general public shall be calculated in the proportion to the benefit estimated to accrue to the general public from such use, allotment or reservation.