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[Cites 0, Cited by 0] [Section 50B] [Entire Act]

State of Punjab - Subsection

Section 50B(d) in The Punjab Town Improvement Act, 1922

(d)if, in any financial year, the estimated market value under clause (b) exceeds that estimated under clause (a), the trust shall levy a betterment contribution on the difference according to the percentage fixed in the scheme :