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[Cites 0, Cited by 0] [Section 125(1)] [Section 125] [Entire Act]

State of Punjab - Subsection

Section 125(1)(ii) in Punjab Regional and Town Planning and Development Act, 1995

(ii)no such contribution shall be levied on a plot used, allotted or reserved for a public purpose or purpose of the Authority, such plot being solely for the benefit of the owners or residents within the area of the scheme;