Section 51 in Punjab Regional and Town Planning and Development (General) Rules, 1995
51. Time within which local authority is to give consent under sub-section (2) of Section 93.
(1)The local authority, in which whose jurisdiction the land under the draft Scheme published under sub-section (1) of Section 93 falls, shall give its consent as required under sub-section (1) of Section 93 within a period of thirty days from the date of the Authority has issued a letter to that effect to the local authority. (Sections 93(1) and 180(2)(zn).)
