Section 94 in Punjab Regional and Town Planning and Development Act, 1995
94. Inclusion of additional area in draft scheme.
- If at any time before a draft scheme is submitted to the State Government for sanction, the Authority suo moto or on any representation made to it, is of the opinion that additional area be included within the scheme, the Authority may, after informing the State Government and giving notice in the Official Gazette and also in one or more local newspapers, include such additional area in the scheme and the thereupon, all the provisions of sections 90, 91 and 92 shall apply in relation to such additional area as they apply to any original area of the scheme and draft scheme shall be prepared for the original area and additional area submitted to the State Government for sanction.
