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[Cites 0, Cited by 0] [Section 87(1)] [Section 87] [Entire Act]

State of Punjab - Subsection

Section 87(1)(iii) in Punjab Regional and Town Planning and Development Act, 1995

(iii)in cases specified in clause (b) of sub-section (1) of section 86, to pay the development charge or betterment charge and such penalty, if any, as may be prescribed :