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State of Punjab - Section

Section 430 in The Punjab Municipal Act, 1999

430. Scheme to be in conformity with Master Plan.

- Notwithstanding anything contained in section 429, when in respect of any area, a Master Plan has been prepared under the provisions of the Punjab Regional and Town Planning and Development Act, 1995 (Punjab Act 11 of 1995) no Town Improvement Scheme or Town Planning Scheme prepared under this Act for such area or any part thereof, shall be valid, unless such scheme is in conformity with the provisions of the Master Plan.