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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Punjab - Subsection

Section 80(iii) in Punjab Regional and Town Planning and Development Act, 1995

(iii)[***] [Omitted 'subject to the provisions of sub-section (2) of section 73,' by Punjab Act No. 30 of 2006, dated 27.10.2006.] for the carrying out by the Central Government or the State Government or any local authority of, -