Section 98(2) in Punjab Regional and Town Planning and Development Act, 1995
(2)On receiving application under sub-section (1) and after making such enquiry as it may think fit, the State Government may, not later than three months from the date of its submission, by notification in the Official Gazette, or not later than such further time as the State Government may extend either sanction such draft scheme with or without modification and subject to such conditions as it may think fit to impose or refuse to give sanction.
