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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(3)(iv) in Punjab Apartment and Property Regulation Act, 1995

(iv)has paid, subject to the provisions of sub-section (6), the Change of Land Use Charges, External Development Charges and such other charges, as may be notified by the Government from time to time.