Section 34(1) in Punjab Regional and Town Planning and Development (General) Rules, 1995
(1)After considering all the objections and suggestions and after hearing the persons under sub- section (2) of section 73, any amendments in the draft Comprehensive Master Plan may be made by the Designated Planning Agency within a period of ninty days or within such further period as the Board may extend :Provided that the period so extended shall not exceed six months. (Sections 73(3) and 180(2)(zd).)
