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[Cites 0, Cited by 1] [Section 88] [Entire Act]

State of Punjab - Subsection

Section 88(4) in Punjab Regional and Town Planning and Development Act, 1995

(4)If a notice under sub-section (1) is not complied with forthwith, the Competent Authority or any officer authorised by it in this behalf, as the case may be, may require any police officer to remove such person and other workmen from the land with his assistance and such police officer shall comply with such requisition.