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[Cites 0, Cited by 0] [Section 187(4)] [Section 187] [Entire Act]

State of Punjab - Subsection

Section 187(4)(a) in The Punjab Municipal Act, 1999

(a)before determining the valuation of any land or building in respect of which an objection has been filed, an opportunity of being heard either in person or through an authorized agent, shall be given to the person, who has filed objection.