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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Punjab - Subsection

Section 67(2) in Punjab Regional and Town Planning and Development Act, 1995

(2)Every application under sub-section (1) shall be accompanied by such fee as may be prescribed :Provided that no fee shall be payable in the case of application made by a Department of the State Government or the Central Government.