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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Punjab - Subsection

Section 93(5) in Punjab Regional and Town Planning and Development Act, 1995

(5)The State Government may, on application made by the Authority from time to time, by notification in the Official Gazette extend the period specified in sub-section (1) or sub-section (2) by such period not exceeding, six months as may be specified in the notification.