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[Cites 0, Cited by 0] [Section 180(2)] [Section 180] [Entire Act]

State of Punjab - Subsection

Section 180(2)(z) in Punjab Regional and Town Planning and Development Act, 1995

(z)the manner of filing appeals and fee payable for such appeals under sub- section (1) of section 68;
(za)the manner of regulating the form and the contents of the [***] [Omitted 'Outlined' by Punjab Act No. 30 of 2006, dated 27.10.2006.] Master Plan and the time to be prescribed under section 70;