Section 79 in Punjab Regional and Town Planning and Development Act, 1995
79. Use and development of land to be in conformity with Master Plan.
- After the coming into operation of any Master Plan in any area, no person shall use or permit to be used any land or carry out any development in that area otherwise than in conformity with such Master Plan :Provided that the Competent Authority may allow the continuance of any use of any land, for a period not exceeding [fifteen years] [Substituted 'ten years' by Punjab Act No. 27 of 2016, dated 21.10.2016.], upon such terms and conditions as may be provided by regulations made in this behalf, for the purpose and to the extent, for and to which it was being used on the date on which such a Master Plan came into operation.
