Section 58(3) in Punjab Regional and Town Planning and Development Act, 1995
(3)[In accordance with the directions of the State Government] [Substituted 'Subject to and in accordance with the directions of the Board' by Punjab Act No. 30 of 2006, dated 27.10.2006.], a Designated Planning Agency shall exercise all such powers as may be necessary or expedient for the purposes of carrying out its functions under this Act and also perform any other functions which are supplemental, incidental, or consequential to any of the functions specified in sub-section (2) or as may be prescribed.
