Section 114 in Punjab Regional and Town Planning and Development Act, 1995
114. Withdrawal of scheme.
(1)If at any time before the final scheme is sanctioned under section 113, the State Government considers it expedient that the scheme should be withdrawn, it may serve a notice in the prescribed manner on the Authority and on all the persons interested in the scheme for its intention to withdraw the scheme.(2)After considering the objections, if any, received under sub-section (1) and after making such enquiry as it may think fit, the State Government may, by notification in the Official Gazette, direct that the scheme shall be withdrawn and on such withdrawal no further proceeding shall be taken in regard to such scheme.
