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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Punjab - Subsection

Section 70(4) in Punjab Regional and Town Planning and Development Act, 1995

(4)[The State Government, after considering the objections and in consultation with the Board, may, direct the Designated Planning Agency to modify the Master Plan or approve it as such.] [Substituted by Punjab Act No. 30 of 2006, dated 27.10.2006.]