Section 63(4) in Punjab Regional and Town Planning and Development Act, 1995
(4)[The Designated Planning Agency shall, after allowing reasonable opportunity of being heard, to all the persons, who have filed objections or suggestions under subsection (2), finalise the draft regional plan and send it to the State Government for its consideration alongwith the objections, if any, received under sub-section (2), with its comments thereon.] [Substituted by Punjab Act No. 30 of 2006, dated 27.10.2006.][***] [Omitted '(5)' by Punjab Act No. 30 of 2006, dated 27.10.2006.][***] [Omitted '(6)' by Punjab Act No. 30 of 2006, dated 27.10.2006.][***] [Omitted '(7)' by Punjab Act No. 30 of 2006, dated 27.10.2006.][***] [Omitted '(8)' by Punjab Act No. 30 of 2006, dated 27.10.2006.][***] [Omitted '(9)' by Punjab Act No. 30 of 2006, dated 27.10.2006.]
