Section 70(3) in Punjab Regional and Town Planning and Development Act, 1995
(3)[As soon as after the Master Plan has been prepared under sub section (1) ,by the Designated Planning Agency, the State Government, not later than such time, as may be prescribed, shall direct the Designated Planning Agency to publish the existing land use plan and master plan and the place or places, where the copies of the same may be inspected, for inviting objections in writing from any person with respect to the existing land use plan and master plan within a period of thirty days from the date of publication.] [Substituted by Punjab Act No. 30 of 2006, dated 27.10.2006.]
