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[Cites 0, Cited by 0] [Section 30(3)] [Section 30] [Entire Act]

State of Punjab - Subsection

Section 30(3)(xii) in Punjab Regional and Town Planning and Development (General) Rules, 1995

(xii)such other reports on specific matters, which in the opinion of the Designated Planning Agency, are necessary or desirable for the development of the planning area.