Section 68(2) in Punjab Regional and Town Planning and Development Act, 1995
(2)The State Government may, after giving reasonable opportunity of being heard to the appellant and the Competent Authority concerned, pass an order dismissing the appeal or accept the appeal by :-(i)granting permission unconditionally; or(ii)granting permission subject to such condition as it may think fit.[Provided that the grant of permission by the State Government, whether conditional or otherwise, shall be in conformity with the provisions of the Regional Plan.] [Proviso added by Punjab Act No. 13 of 2003.]
