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[Cites 0, Cited by 5] [Section 36] [Entire Act]

State of Punjab - Subsection

Section 36(3) in The Punjab Town Improvement Act, 1922

(3)The chairman shall cause copies of all documents referred to in clause (iii) of sub-section (1) to be delivered to any applicant on payment of such fees as may be prescribed by rule under section 74.