Section 70(5) in Punjab Regional and Town Planning and Development Act, 1995
(5)[The Designated Planning Agency, after approval of the State Government, shall publish the final Master Plan in the Official Gazette, after carrying out the modifications if any, under intimation to the State Government within a period of thirty days from the date of according approval by the State Government.] [Substituted by Punjab Act No. 30 of 2006, dated 27.10.2006.]
