Section 60 in Punjab Regional and Town Planning and Development Act, 1995
60. Expenses of Designated Planning Agency.
- [State Government] [Substituted 'The Board' by Punjab Act No. 30 of 2006, dated 27.10.2006.] may determine in the prescribed manner the amount which a local authority, State Government or any other authority functioning in the Planning Area shall pay to the Designated Planning Agency as contribution towards the expenses incurred by it in the discharge of its functions under this Act and the amount shall be accordingly paid.
