Section 30(4) in Punjab Regional and Town Planning and Development (General) Rules, 1995
(4)The Board shall within a period of one month from the submission of the Outline Master Plan to it by the Designated Planning Agency in terms of sub- section (1) of section 70, direct the Designated Planning Agency to make the modifications,if any, in the Outline Master Plan and when these modifications are carried out, the Board shall give its approval to the Outline Master Plan as envisaged in sub-section (4) of section 70. (Section 70(2) and 180(2)(Za).)
