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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Punjab - Subsection

Section 88(5) in Punjab Regional and Town Planning and Development Act, 1995

(5)Where action has been taken by a Police Officer under sub-section (4), the Competent Authority or the officer referred to in that sub-section, shall take necessary steps to ensure that such development is not continued.