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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(xiii) in The Jalandhar Municipal Corporation Building Bye-Laws, 1997

(xiii)Compound/Compromise: means an act to settle amicably or adjust by agreement or to agree for consideration, but not prosecute for an offence of violations of building constructions or building bye-laws or to construct without permission of the competent authority or changing the prescribed use of land.