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[Cites 0, Cited by 8] [Entire Act]

State of Punjab - Section

Section 229 in The Punjab Municipal Act, 1999

229. Person liable to pay development charges.

- Every owner of land or building referred to in section 226 or any person having an interest in the increase in the value of such land or building, shall pay to the Municipality such Development charges, as may be assessed by the Chief Officer of the Municipality, or the Officer authorised under section 228, as the case may be.