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[Cites 0, Cited by 0] [Section 42(3)] [Section 42] [Entire Act]

State of Punjab - Subsection

Section 42(3)(ii) in Punjab Regional and Town Planning and Development (General) Rules, 1995

(ii)On receipt of a notice under sub-clause (i), the Competent Authority shall refer the matter for adjudication to the Arbitrator who shall be the prescribed Authority for the purpose of sub-section (4) of Section 85. (Sections 85(2) and 180(2)(zk).)