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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Punjab - Subsection

Section 87(2) in Punjab Regional and Town Planning and Development Act, 1995

(2)in particular, any such notice may, for the purposes of sub-section (1), require-
(i)the demolition or alteration of any building or works;
(ii)the carrying out on land, of any building or other operations;
(iii)the discontinuance of any use of land.