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

State of Punjab - Subsection

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

(iii)Charges for the removal of debris and other unsaleable material, caused to be removed under sub-rule (3) or damages on account of any damage done to any street or road etc., shall be deducted by the Estate Officer from the security and the rest of the amount shall be refunded after the completion of the building.