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[Cites 0, Cited by 0] [Section 123(1)] [Section 123] [Entire Act]

State of Punjab - Subsection

Section 123(1)(d) in Punjab Regional and Town Planning and Development Act, 1995

(d)such portions of the sums payable as compensation for land reserved or allotted for any public purpose or purpose of the Authority which is beneficial partly to the owners or residents within the area of the scheme and partly to the general public as is attributable to the benefit accruing to the allotment;