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[Cites 0, Cited by 0] [Section 435(2)] [Section 435] [Entire Act]

State of Punjab - Subsection

Section 435(2)(d) in The Punjab Municipal Act, 1999

(d)the advance to the owners of land comprised within the scheme upon such terms and conditions as to the interest and Sinking Fund and otherwise, as may be specified in the scheme of the whole or part of the capital required for the erection of buildings in accordance with the scheme; and