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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(1)(a) in Punjab Apartment and Property Regulation Rules, 1995

(a)a demand draft for a sum calculated at the rate of rupees five hundred per hectare or part thereof subject to a minimum of two thousand rupees as licenced fee in favour of the competent authority and drawn on any Scheduled Bank;