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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(153) in Punjab Urban Planning and Development Building Rules, 2018

(153)"prohibited area" means any area specified or declared to be a prohibited area under The Punjab Land Preservation Act, 1900 or the Forest Area or Defence Area or under section 20A of the Ancient Monuments and Archaeological Sites and Remains Act, 2010 or any area declared by the State or Central Government for any purpose under any statute;