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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(2) in Punjab Urban Planning and Development Building Rules, 2018

(2)The Competent Authority may sanction the erection or re-erection of any building either absolutely or subject to such modification in accordance with these rules as it may deem fit and one copy of the sanctioned plans shall be sent to applicant.