Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 91(2)] [Section 91] [Entire Act]

State of Punjab - Subsection

Section 91(2)(n) in Punjab Regional and Town Planning and Development Act, 1995

(n)the suspension, so far as may be necessary for proper carrying out of the scheme of any rules, bye-laws, regulation, notification or order made or issued under any Act of the State Legislature or any of the Acts which the State Legislature is competent to amend;