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[Cites 0, Cited by 0] [Section 30(3)] [Section 30] [Entire Act]

State of Punjab - Subsection

Section 30(3)(ii) in Punjab Regional and Town Planning and Development (General) Rules, 1995

(ii)a land use plan based upon such surveys of the existing use of land as may be necessary, as well as projected requirements of land for urban needs and consisting of comprehensive proposals for the most desirable utilisation of such land for uses such as green belt natural reserves, parks and residential, commercial, industrial, cultural, educational, transportation, re-creational, public and semi-public activities;