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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 Act, 1995

(1)As soon as may be, the Designated Planning Agency shall, but not later than six months after its designation or within such time, as the State Government may, from time to time, extend, prepare a present land use map in the form, to be prescribed indicating the present use of every piece of land in the planning area.]