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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Punjab - Subsection

Section 99(4) in Punjab Regional and Town Planning and Development Act, 1995

(4)Any expense incurred by the Authority in the discharge of its duties under sub-section (3) shall be a sum due to the Authority under this Act from the person in default or the owner of the plot.