Section 35 in Punjab Regional and Town Planning and Development Act, 1995
35. Power of the Authority to require local authority to assume responsibility of amenities in certain cases.
- Where any area has been developed by the Authority, the Authority shall entrust the local authority discharging municipal functions, within whose local limits the area so developed is situated, with the responsibility for the maintenance of the amenities which have been provided in the area by the Authority or for the provision of the amenities which have not been provided by the Authority but which in its opinion should be provided, on such terms and conditions including vesting of streets, amenities and public places in that local authority, as may be agreed upon between the Authority and the local authority and where such terms and conditions cannot be agreed upon on such terms and conditions as are settled by the State Government in consultation with the local authority on a reference being made to the State Government by the Authority.
