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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Punjab - Subsection

Section 56(10) in Punjab Regional and Town Planning and Development (General) Rules, 1995

(10)The Arbitrator shall also inform the President of the Tribunal of Appeal about the publication of notice under sub-clause (a) of sub-rule (9). (Sections 102(3)(i) and (ii) and 180(2)(zzg).)