Section 113 in Punjab Regional and Town Planning and Development Act, 1995
113. Sanction by State Government to final scheme.
(1)The State Government may, within a period of one hundred twenty days from the date of receipt of the final scheme under section 112 from the Arbitrator, or, within such further period as the State Government may extend, by notification in the Official Gazette, either sanction the scheme or refuse to give such sanction :Provided that in sanctioning the scheme the State Government may make such modifications as may in its opinion be necessary for the purposes of rectifying an error, irregularity or infirmity.(2)If the State Government sanctions the scheme in terms of sub-section (1) it shall state in the notification -(a)the place at which a copy of the final scheme is kept open to inspection by the public and also state therein that copies of the scheme or extract therefrom certified to be correct shall, on application, be available for sale to the public at a reasonable price;(b)a date which shall not be earlier that thirty days after the date of publication of the notification on which all the liabilities created by the scheme take effect and the final scheme shall come into force :Provided that the State Government may from time to time, postpone such date, by notification in the Official Gazette, by such period not exceeding ninety days at a time as it thinks fit.(3)On and after the date fixed in the notification referred to in sub-section (2), the scheme shall have effect as if it were enacted in this Act.
