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 89(4)] [Section 89] [Entire Act]

State of Punjab - Subsection

Section 89(4)(ii) in Punjab Regional and Town Planning and Development Act, 1995

(ii)who has carried out any works in compliance with the notice, claims from the Competent Authority, within the time and in such a manner as may be prescribed compensation in respect of the damage, or, any expenses reasonably incurred by him for complying with the notice, the previsions of sub-sections (3) and (4) of section 85 shall apply with such modifications as may be necessary.