Section 61 in Punjab Regional and Town Planning and Development Act, 1995
61. Preparation of Regional Plan.
- Subject to the provisions of this Act and the rules and regulations made thereunder, the [State Government] [Substituted 'Board' by Punjab Act No. 30 of 2006, dated 27.10.2006.] shall, with a view to securing planned development and use of land in a regional planing area, get surveys thereof carried out, maps as are necessary for the purpose of preparing regional plan for that area prepared and shall within such period or periods as the [State Government] [Substituted 'Board' by Punjab Act No. 30 of 2006, dated 27.10.2006.] may from time to time determine in this behalf, get a report of the surveys and the Regional Plan and such other documents, maps and information as it may deem fit for illustrating or explaining the provisions of the Regional Plan.
