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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Punjab - Subsection

Section 56(7) in Punjab Regional and Town Planning and Development Act, 1995

(7)[The State Government] [Substituted 'The Board' by Punjab Act No. 30 of 2006, dated 27.10.2006.] may, after following the procedure as laid down in this section, alter the limits of any regional planning area, local planning area or the site for a new town.