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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Punjab - Subsection

Section 98(1) in Punjab Regional and Town Planning and Development Act, 1995

(1)The Authority not later than six months from the date of publication of the draft scheme under section 92, shall submit the same with any modifications which it may have made therein together with a copy of objections received by it to the State Government, and shall at the same time apply for its sanction.