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[Cites 0, Cited by 1] [Section 101] [Entire Act]

State of Punjab - Subsection

Section 101(1) in The Punjab Municipal Corporation Act, 1976

(1)Save as otherwise provided in this Act, the Corporation shall cause an assessment list of all lands and buildings in the City to be prepared in such form and manner and containing such particulars with respect to each land and building as may be prescribed by bye-laws.