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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Punjab - Subsection

Section 45(2) in Punjab Regional and Town Planning and Development (General) Rules, 1995

(2)The memorandum of appeal shall be signed by the appellant or his authorised agent and shall be affixed with a court fee stamp of rupees fifty. (Sections 87(3) and 180(2)(zx).)