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[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of Punjab - Subsection

Section 42(2)(iii) in Punjab Regional and Town Planning and Development (General) Rules, 1995

(iii)expenditure incurred in carrying out any work in accordance with the permission which have been rendered abortive by the revocation or modification or permission duly verified by a valuer; and