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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(iii) in Punjab Package Deal Properties (Disposal) Rules, 1976

(iii)Urban properties other than agricultural land. - In case of an urban property other than agricultural land, the damages shall be assessed on the basis of prevailing market conditions including the rates of rent of similar properties in the locality in which the property is situated: