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[Cites 0, Cited by 8] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(4) in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963

(4)The Government shall cause to be published by notification the plans approved by it under sub-section (3) for the purpose of inviting objections thereon.