Section 35 in Punjab Regional and Town Planning and Development (General) Rules, 1995
35. Approval by State Government.
- The State Government may, within a period of thirty days from the date of receipt of the draft Comprehensive Master Plan in terms of sub-section (3) of section 70 approve the draft Comprehensive Master Plan or may approve it with modifications as it may consider necessary or may return the draft Comprehensive Master Plan to the Designated Planning Agency to modify it or prepare a fresh plan in accordance with the conditions as the State Government may impose in this behalf. (Sections 74 and 180(2)(za).)
