Section 143(2)(a) in Punjab Regional and Town Planning and Development Act, 1995

[Cites 0, Cited by 0] [Section 143(2)] [Section 143] [Entire Act]

State of Punjab - Subsection

Section 143(2)(a) in Punjab Regional and Town Planning and Development Act, 1995

(a)to a building which was in existence, immediately before the date from which notification specifying the distance under sub-section (1) on either side of the road reservation of a by-pass or of a scheduled road not being a by-pass, has come into force, or, to any repair or erection or re- erection of such a building which does not involve any structural alteration or addition therein; or

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State of Punjab - Subsection

Section 143(2)(a) in Punjab Regional and Town Planning and Development Act, 1995