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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Punjab - Subsection

Section 59(3) in Punjab Regional and Town Planning and Development Act, 1995

(3)After the expiry of the period mentioned in sub-section (2), the Designated Planning Agency, after allowing a reasonable opportunity of being heard to all the persons, who have filed the objections and after considering all the objections filed and after making such modifications in the map or register or both as it considers proper, adopt the map and register.