Section 17(4) in Punjab Regional and Town Planning and Development Act, 1995
(4)[The Chief Minister, Minister-in-Charge of Housing and Urban Development and the Secretary to Government of Punjab, holding the charge of Housing and Urban Development shall, respectively, be the Chairman, Co-Chairman and the Vice- Chairman of the Authority.] [Substituted by Punjab Act No. 30 of 2006, dated 27.10.2006.]
