Section 100(2) in Punjab Regional and Town Planning and Development Act, 1995
(2)Any order issued under sub-section (1) shall cease to operate in the event of the State Government refusing to sanction the scheme or in the event of the withdrawal of the scheme under section 114 or in the event of coming into force of the final scheme or in the event of the declaration lapsing under sub-section (4) of section 93.
