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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Punjab - Subsection

Section 84(3) in Punjab Regional and Town Planning and Development Act, 1995

(3)After receiving the notice under sub-section (1), the State Government shall appoint a person having qualifications as may be prescribed, who shall, after giving a reasonable opportunity of being heard to the person serving the acquisition notice, and the Competent Authority concerned, submit a report thereon to the State Government.