Section 4(1)(c) in The Punjab One-Time Voluntary Disclosure and Settlement of Violations of the Buildings Constructed in Violation of the Building Bye-laws in the Corporations and the Municipalities Act, 2004

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State of Punjab - Subsection

Section 4(1)(c) in The Punjab One-Time Voluntary Disclosure and Settlement of Violations of the Buildings Constructed in Violation of the Building Bye-laws in the Corporations and the Municipalities Act, 2004

(c)in the case of a residential building whether located in a prime area or in any other area, two hundred rupees per square foot of the area covered under the non-compundable violation; and

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State of Punjab - Subsection

Section 4(1)(c) in The Punjab One-Time Voluntary Disclosure and Settlement of Violations of the Buildings Constructed in Violation of the Building Bye-laws in the Corporations and the Municipalities Act, 2004