Section 175(1) in Punjab Regional and Town Planning and Development Act, 1995
(1)The Authority may, by a resolution, authorise that any power exercisable by it under this Act or the rules or regulations made thereunder, except the power to make regulations, may also be exercised by such officers of the Authority or the State Government or a local authority, as may be mentioned therein, in such cases and subject to such conditions, if any, as may be specified therein.
