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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Punjab - Subsection

Section 92(2) in The Punjab Town Improvement Act, 1922

(2)Before issuing the certificate referred to in sub-section (1), the chairman shall make an application to the concerned Regional Deputy Director, Local Government, who shall by an order determine the amount due to the trust after giving an opportunity of being heard to the person concerned and communicate the same to the chairman.