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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Punjab - Subsection

Section 88(6) in Punjab Regional and Town Planning and Development Act, 1995

(6)Any expenses incurred by the Competent Authority under sub-section (4) and sub-section (5), shall be paid by the person at whose instance such development in being continued or to whom notice under sub-section (1) was given and shall be recoverable from such person as arrears of land revenue.