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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(b) in Punjab Urban Planning and Development Building Rules, 2018

(b)The F.A.R above 1:1.75 in case of commercial building, will be chargeable on pro-rata basis. However, the site allotted or sold by the development authority the charges shall be applicable as per the terms and conditions of the allotment letter.