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State of Punjab - Section

Section 13 in New External Development Charges Policy (In short New EDC Policy), 2004

13.

The Appellate Authority shall dispose of the pending appeals in accordance with this policy and remand the case back to the Competent Authority for action in accordance with this policy. However, where the question in appeal relates to matters other than the EDC rate, the same shall be continued to be heard and decided on merits.