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State of Punjab - Section
Section 72 in Punjab Regional and Town Planning and Development Act, 1995
72. [ [Omitted 'Section 72' by Punjab Act No. 30 of 2006, dated 27.10.2006.]
***]| 72. Consent of the Board to the publication or preparation of draft Comprehensive Master Plan.- (1) As soon as may be after the draft Comprehensive Master Plan has been submitted to the Board, but not later than such time as may be prescribed, the Board shall direct the Designated Planning Agency to make such modifications in its draft Comprehensive Master Plan as the Board thinks fit and thereupon the Designated Planning Agency shall make these modifications.(2) The Board shall, after the modifications, if any, directed by it, have been made, give its consent to the publication of a public notice under sub- section (1) of section 73 of the preparation of the draft Comprehensive Master Plan. |