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[Cites 0, Cited by 0] [Section 175] [Entire Act]

State of Punjab - Subsection

Section 175(2) in Punjab Regional and Town Planning and Development Act, 1995

(2)The State Government may, by notification, direct that any power exerciseable by it under this Act except the power to make rules, may also be exercised as may be mentioned therein by such officers in such cases and subject to such conditions, if any, as may be specified therein.