Section 64(1) in Punjab Regional and Town Planning and Development Act, 1995
(1)[Immediately, after a Regional Plan has been approved by the State Government under section 63, the Designated Planning Agency concerned, shall publish in the prescribed form and manner, a notice stating that the Regional Plan has been approved, and naming a place, where a copy thereof, may be inspected at all reasonable hours and shall specify therein, a date on which the Regional Plan shall come into operation; and] [ Substituted by Punjab Act No. 30 of 2006, dated 27.10.2006.]
