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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Punjab - Subsection

Section 59(1) in Punjab Regional and Town Planning and Development (General) Rules, 1995

(1)Any person continuing to occupy the land which he is not entitled to occupy under the final Scheme shall be summarily evicted by the Authority or any offices authorised in that behalf by the Authority in accordance with the procedure laid down under section 46. (Sections 116(1) and 180(2)(zq).)