Section 89(4)(i) in Punjab Regional and Town Planning and Development Act, 1995

[Cites 0, Cited by 0] [Section 89(4)] [Section 89] [Entire Act]

State of Punjab - Subsection

Section 89(4)(i) in Punjab Regional and Town Planning and Development Act, 1995

(i)who has suffered damage in consequence of the compliance with the notice, by the depreciation of any interest in the land to which he is entitled or by being disturbed in this enjoyment of the land; or

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State of Punjab - Subsection

Section 89(4)(i) in Punjab Regional and Town Planning and Development Act, 1995