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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Punjab - Subsection

Section 30(4) in The Punjab Town Improvement Trust Rules, 1939

(4)The final measurement of a work shall be taken and recorded within ten days of the receipt of the contractor report of the completion of the work, and in cases where this cannot be done, the Trust Engineer shall record the reasons for delay.