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[Cites 0, Cited by 19] [Section 192(1)] [Section 192] [Entire Act]

State of Punjab - Subsection

Section 192(1)(c) in Punjab Municipal Act, 1911

(c)the amount of land in such unbuilt area which shall be transferred to the committee for public purposes including use as public streets by owners of land either on payment of compensation or otherwise, provided that the total amount so transferred shall not exceed [thirty-five per cent,] [Substituted for word 'twenty' by Punjab Act No. 3 of 1935.] and the amount transferred without payment shall not exceed [twenty five per cent] [Substituted for the word 'ten' by Punjab Act No. 3 of 1935.], of any one owner's land within [such unbuilt area.] [Substituted for the word 'the municipal area' by Punjab Act No. 3 of 1935.]