Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Entire Act] State of Punjab - Section Section 226 in The Punjab Municipal Act, 1999 226. Levy of Development charges. - The Municipality may levy development charges on the increase in the value of land or building within the municipal area or any part of it caused by the execution of any Town Improvement Scheme or Town Planning Scheme.
