Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 239(4)] [Section 239] [Entire Act]

State of Punjab - Subsection

Section 239(4)(a) in The Punjab Municipal Corporation Act, 1976

(a)if the particulars shown in the lay out plan would conflict with any arrangements which have been made or which are in the opinion of the Corporation likely to be made for carrying out any general scheme of development of the City whether contained in the master plan or a zonal development plan prepared for the City or not; or