Section 4(2)(a) in The Punjab One-Time Voluntary Disclosure and Settlement of Violations of the Buildings Constructed in Violation of the Building Bye-laws in the Corporations and the Municipalities Act, 2004

[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

(a)in the case of First Class Municipal Council, eighty per cent of the fee, specified in clauses (a), (b), (c) and (d) of sub-section (1);

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