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[Cites 0, Cited by 0] [Section 101] [Entire Act]

State of Punjab - Subsection

Section 101(4) in Punjab Regional and Town Planning and Development Act, 1995

(4)Where a decree referred to in sub-section (3) by the civil court is passed after final scheme has been sanctioned by the State Government under section 113, the final scheme shall be deemed to have been suitably varied by reason of such decree.