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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Punjab - Subsection

Section 65(3) in Punjab Regional and Town Planning and Development (General) Rules, 1995

(3)On receipt of a reference from the Authority under sub-rule (1) the Tribunal of Appeal shall give notice as it deems sufficient to the parties concerned. (Section 135(4) and 180(2)(zv).)