Section 89(1)(c) in Punjab Regional and Town Planning and Development Act, 1995

[Cites 0, Cited by 0] [Section 89(1)] [Section 89] [Entire Act]

State of Punjab - Subsection

Section 89(1)(c) in Punjab Regional and Town Planning and Development Act, 1995

(c)that any building or work should be altered or removed the Competent Authority, may, by notice served on the owner -

(i)require the discontinuance of that use; or

(ii)impose such conditions, as may be specified in the notice, on the continuance of use of the land; or

(iii)require such steps, as may be specified in the notice, to be taken for the alteration or removal or any building or work, as the case may be, within such period, being not less than thirty days from the date of service of such notice, as may be specified therein.

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State of Punjab - Subsection

Section 89(1)(c) in Punjab Regional and Town Planning and Development Act, 1995