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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(f) in Chandigarh Allotment of Low Cost Tenements on Lease and Hire Purchase Basis Scheme, 1979

(f)"Penalty" means an additional amount as laid down in the relevant agreement payable by the hirer as a consequence of his default in the payment of prescribed dues.