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[Cites 0, Cited by 0] [Section 141(5)] [Section 141] [Entire Act]

State of Punjab - Subsection

Section 141(5)(b) in Punjab Regional and Town Planning and Development Act, 1995

(b)The betterment charge payable in respect of any land or building by any person shall together with interest due up to the date of realisation, be recoverable from such person or his successors in interest in such land or building as arrears of land revenue.