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[Cites 0, Cited by 0] [Section 45(5)] [Section 45] [Entire Act]

State of Punjab - Subsection

Section 45(5)(ii) in Punjab Urban Planning and Development Building Rules, 2018

(ii)If no decision is communicated or taken on the application for a certificate mentioned under sub-rule (5) of rule 45 within a period of 20 days of the receipt of the application to the applicant, the certificate shall be deemed to have been granted.