Section 5(1)(b) in The Punjab One-Time Voluntary Disclosure and Settlement of Violations of the Buildings Constructed in Violation of the Building Bye-laws in the Corporations and the Municipalities Act, 2004

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State of Punjab - Subsection

Section 5(1)(b) in The Punjab One-Time Voluntary Disclosure and Settlement of Violations of the Buildings Constructed in Violation of the Building Bye-laws in the Corporations and the Municipalities Act, 2004

(b)in the case of a Municipal Council and a Nagar Panchayat, the Deputy Commissioner, the Sub-Divisional Magistrate, the Executive Officer and the Divisional Town Planner, in whose jurisdiction, the building in question falls.

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State of Punjab - Subsection

Section 5(1)(b) in The Punjab One-Time Voluntary Disclosure and Settlement of Violations of the Buildings Constructed in Violation of the Building Bye-laws in the Corporations and the Municipalities Act, 2004