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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Punjab - Subsection

Section 99(2) in Punjab Regional and Town Planning and Development Act, 1995

(2)If the Authority communicates no decision to the applicant within sixty days from the date of such acknowledgement, referred to in clause (b) of sub- section (1), the applicant shall be deemed to have been granted such permission.