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[Cites 0, Cited by 8] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(8aa) in Punjab Municipal Act, 1911

(8aa)[] [Added by Punjab Act No. 11 of 1994 as (8a) and renumbered by Act No. 6 of 1995.] "market value" means the market value of the land or the building which is determined in accordance with the principles contained in section 23 of the Land Acquisition Act, 1894, or is determined in accordance with the provisions of the Registration Act, 1908;