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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(2)(i) in Punjab Urban Planning and Development Building Rules, 2018

(i)the applicant shall remove or demolish any temporary building which might have been erected and the debris from the site and adjoining roads or vacant site before the completion certificate is issued;