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[Cites 0, Cited by 0] [Section 81(2)] [Section 81] [Entire Act]

State of Punjab - Subsection

Section 81(2)(b) in Punjab Regional and Town Planning and Development Act, 1995

(b)Where the Competent Authority has raised any objection in respect of the conformity or the proposed development either to any Master Plan under preparation or to any rules in force at that time, or due to any other material consideration, the Department of the State Government or the Central Government or the local authority, as the case may be, shall either make necessary modifications in the proposals for such development or change of use to meet the objections raised by the Competent Authority or submit [to the State Government the proposal for such development or change of use together with the objections raised by the Competent Authority for decision.] [Substituted 'through the State Government the proposal for such development or change of use together with the objections raised by the Competent Authority to the Board for decision' by Punjab Act No. 30 of 2006, dated 27.10.2006.]