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

State of Punjab - Subsection

Section 56(4) in Punjab Regional and Town Planning and Development (General) Rules, 1995

(4)The Arbitrator shall, give all such persons who have filed objections in response to and within the time specified in the notice published under sub- rule (3) sufficient opportunity of being heard and shall not give any decision till he has duly considered their objections.