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[Cites 0, Cited by 0] [Section 84(4)] [Section 84] [Entire Act]

State of Punjab - Subsection

Section 84(4)(a) in Punjab Regional and Town Planning and Development Act, 1995

(a)
(i)if it is satisfied that any of the conditions specified in clause (a) or clause (b) of sub-section (1) is not fulfilled; or
(ii)if the order appealed against was passed on the ground that any of the provisions of this Act or the rules made thereunder had not been complied with;