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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(1)(d) in Punjab Urban Planning and Development Building Rules, 2018

(d)In case of row type or semi-detached building at the time of re-erection of building the owner shall provide an indemnity bond as per Annexure 21 that in case of any damage caused to the adjoining property during construction, the owner will be bound to get the damages repaired to the satisfaction of the neighbour.