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[Cites 0, Cited by 0] [Section 57(1)] [Section 57] [Entire Act]

State of Punjab - Subsection

Section 57(1)(c) in Punjab Regional and Town Planning and Development (General) Rules, 1995

(c)all matters specified in clauses (i) to (xi) and clauses (xiv), (xv), (xvi), (xviii), (xix) and (xx) of sub-section (3) of Section 102 as per decision of the Tribunal of Appeal, if appeals are preferred under sub-section (3) of Section 102. (Sections 102(3) and 180(2)(zo).)