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State of Punjab - Section

Section 61 in Punjab Regional and Town Planning and Development (General) Rules, 1995

61. Manner of publication of notice under sub-section (2) of Section 118.

(1)The Authority shall publish a notice under sub-section (2) of Section 118, stating that a draft variation in the scheme has been prepared, in two newspapers widely in circulation in the area of the scheme one of which shall be of the official language of the State in addition to its publication in the Official Gazette of the Government of Punjab.
(2)The notice referred to the sub-rule (1) shall also be published by displaying a copy thereof at a conspicuous place in the offices of the Authority, Local Authority and the Deputy Commissioner in whose jurisdiction the area of the scheme wholly or partly falls. (Sections 118(2) and 180(2)(zs).)