Section 93(2) in Punjab Regional and Town Planning and Development Act, 1995
(2)The local authority shall give its consent under sub-section (1) within the prescribed period and if such a consent is not given within the prescribed period, the Authority shall presume that the local Authority has no objection to the provisions of the draft scheme :Provided that where the local authority conveys its refusal to give consent to the draft scheme within the prescribed period or where there is a difference of opinion between the Authority and the local authority with regard to the draft scheme, the matter shall be referred by the Authority to the Board for decision and the decision of the Board shall be final.
