Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Punjab - Subsection

Section 31(3) in Punjab Regional and Town Planning and Development Act, 1995

(3)A New Town Planning and Development Authority will consist of the following members, namely :-
(i)a Chairman;
(ii)a Chief Administrator who shall be appointed from amongst the officers of the Government of Punjab having such qualifications and experience as may be prescribed; and
(iii)other members not exceeding ten to be appointed by the State Government.