Section 58(1) in Punjab Regional and Town Planning and Development (General) Rules, 1995
(1)If at any time before the final Scheme is sanctioned under section 113, the State Government considers it expedient that a scheme should be withdrawn, it may serve a notice in Form XXI under sub-section (1) of Section 114 on all the persons interested in the scheme, for its intention to withdraw the Scheme by publishing it in two newspapers, one of which shall be of the official language of the State, widely in circulation in the area of the scheme and also publishing it in the Official Gazette of the Government of Punjab. (Sections 114(1) and 180(2)(zp).)
