Section 77 in Punjab Regional and Town Planning and Development Act, 1995
77. Minor Changes in Comprehensive Master Plan.
- At any time after the date on which the [***] [Omitted 'Comprehensive' by Punjab Act No. 30 of 2006, dated 27.10.2006.] Master Plan for a planning area comes into operation the Designated Planning Agency may with the prior approval of the [State Government] [Substituted 'Board' by Punjab Act No. 30 of 2006, dated 27.10.2006.], make such minor changes in the Master Plan , as may be necessitated by typographical and cartographical errors and omissions, details of proposals not fully indicated on plan or changes arising out of the implementation of the proposals in the Master Plan :Provided that no such change shall be made unless the same is in the public interest and is notified to the public.
