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[Cites 0, Cited by 0] [Section 84(1)] [Section 84] [Entire Act]

State of Punjab - Subsection

Section 84(1)(b) in Punjab Regional and Town Planning and Development Act, 1995

(b)in a case where permission is given subject to conditions, that the [land and building] [Substituted for 'land' by Punjab Act No. 13 of 2003.] cannot be rendered capable or reasonably beneficial use by the carrying out of the permitted development in accordance with the conditions;