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[Cites 0, Cited by 0] [Section 139(2)] [Section 139] [Entire Act]

State of Punjab - Subsection

Section 139(2)(b) in Punjab Regional and Town Planning and Development Act, 1995

(b)The development charge may also be levied on the institution, or change of, use of land or building or on the carrying out of any development in the planning area :