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[Cites 0, Cited by 1] [Section 43(1)] [Section 43] [Entire Act]

State of Punjab - Subsection

Section 43(1)(b) in Punjab Regional and Town Planning and Development Act, 1995

(b)any such land after undertaking or carrying out such development as it thinks fit to such persons, in such manner and subject to such terms and conditions as it considers expedient for securing proper development.