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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Punjab - Subsection

Section 84(5) in Punjab Regional and Town Planning and Development Act, 1995

(5)If within a period of one hundred and twenty days from the date on which an acquisition notice is served, the State Government does not pass an order thereon under sub-section (4) the notice shall be deemed to have been confirmed on the expiration of such period.