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[Cites 0, Cited by 0] [Section 16A(5)] [Section 16A] [Entire Act]

State of Punjab - Subsection

Section 16A(5)(iv) in The Punjab Capital (Development and Regulation) Building Rules, 1952

(iv)The amount referred to in sub-rule (iii) above shall be determined by the Estate Officer or such other gazetted officer as he may authorise in this behalf.