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[Cites 0, Cited by 0] [Section 179(2)] [Section 179] [Entire Act]

State of Punjab - Subsection

Section 179(2)(b) in Punjab Regional and Town Planning and Development Act, 1995

(b)when permission for the development has not been obtained under this Act, such development shall not be deemed to be validly undertaken or carried out by reason only of the fact that permission, approval or sanction required under such other law for such development had been obtained.