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[Cites 0, Cited by 0] [Section 44(1)] [Section 44] [Entire Act]

State of Punjab - Subsection

Section 44(1)(ii) in Punjab Regional and Town Planning and Development Act, 1995

(ii)any fees or contribution payable under this Act in respect of any land or building, or both, the Estate Officer may direct that in addition to the amount of arrears, a sum not exceeding that amount shall be recovered from the person by way of penalty: