Section 402(2)(b) in The Punjab Municipal Act, 1999

[Cites 0, Cited by 0] [Section 402(2)] [Section 402] [Entire Act]

State of Punjab - Subsection

Section 402(2)(b) in The Punjab Municipal Act, 1999

(b)a plan for -

(i)a residential building on a plot of two hundred fifty square metres or less and having only one storey in the municipal area of a Municipal Corporation or a Class 'A' Municipal Council,

(ii)any building on a plot of two hundred fifty square metres or less and having not more than three storeys in the municipal area of a Class 'B' or Class 'C' Municipal Council or of a Nagar Panchayat,

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State of Punjab - Subsection

Section 402(2)(b) in The Punjab Municipal Act, 1999