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[Cites 0, Cited by 0] [Section 87(4)] [Section 87] [Entire Act]

State of Punjab - Subsection

Section 87(4)(b) in Punjab Regional and Town Planning and Development Act, 1995

(b)Where permission is granted on an application referred to in clause (a) of sub-section (3), the notice shall not take effect, and where such permission is granted for the retention only of some building or work or for the continuance of use of only a part of the land, such notice shall not take effect regarding such building or work or such part of the land, but shall have full effect regarding the works or other parts of the land.