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[Cites 0, Cited by 0] [Section 114] [Entire Act]

State of Punjab - Subsection

Section 114(1) in Punjab Regional and Town Planning and Development Act, 1995

(1)If at any time before the final scheme is sanctioned under section 113, the State Government considers it expedient that the scheme should be withdrawn, it may serve a notice in the prescribed manner on the Authority and on all the persons interested in the scheme for its intention to withdraw the scheme.