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[Cites 0, Cited by 0] [Section 84(4)] [Section 84] [Entire Act]

State of Punjab - Subsection

Section 84(4)(b) in Punjab Regional and Town Planning and Development Act, 1995

(b)if it is satisfied that any of the conditions specified in clause (a) or clause (b) of sub-section (1) is fulfilled, pass an order -
(i)confirming the notice; or
(ii)directing the Competent Authority to grant such permission or to alter the conditions in such a way as will leave the land or part thereof capable or reasonably beneficial use.