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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Punjab - Subsection

Section 70(a) in Punjab Regional and Town Planning and Development (General) Rules, 1995

(a)In case the amount of development charge or betterment charge as assessed by the Arbitrator is reduced in appeal, refund the amongst of development charge or betterment charge as the case may be, to the extent it is so reduced; and