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[Cites 0, Cited by 0] [Section 182(2)] [Section 182] [Entire Act]

State of Punjab - Subsection

Section 182(2)(b) in The Punjab Municipal Act, 1999

(b)all lands or buildings to the extent these are contiguous or are within the same cartilage or are on the same foundation and are owned by the same owner or co-owners as an undivided property, shall be treated as one unit for the purpose of assessment under this Act :