Section 82(2) in Punjab Regional and Town Planning and Development Act, 1995
(2)The appellate authority may, after giving a reasonable opportunity of being heard to the appellant and the Competent Authority concerned, pass an order dismissing the appeal or accepting the appeal by -(i)granting permission unconditionally; or(ii)granting permission subject to such conditions as it may think fit; and(iii)removing the conditions subject to which permission has been granted and imposing other conditions, if any, as it may think fit;[Provided that the grant of permission by the appellate authority, whether conditional or otherwise, shall be in conformity with the provisions of the Master Plan.] [Proviso added by Punjab Act No. 13 of 2003.]
