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[Cites 0, Cited by 0] [Section 105] [Entire Act]

State of Punjab - Subsection

Section 105(3) in Punjab Regional and Town Planning and Development Act, 1995

(3)The President of the Tribunal of Appeal may appoint fit and proper persons as Assessors, who shall as far as possible, have knowledge or experience of town planning, valuation of land or civil engineering.