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[Cites 0, Cited by 0] [Section 139(2)] [Section 139] [Entire Act]

State of Punjab - Subsection

Section 139(2)(a) in Punjab Regional and Town Planning and Development Act, 1995

(a)Where no other mode of recovery of the cost of any scheme prepared by the Authority under Chapter XII is provided under this Act, the Authority may levy development charge not exceeding the amount of total cost of amenities already provided or proposed to be provided in future with a view to recover the cost of such amenities.