Section 84(4) in Punjab Regional and Town Planning and Development Act, 1995
(4)After receiving the report under sub-section (3) the State Government shall -(a)(i)if it is satisfied that any of the conditions specified in clause (a) or clause (b) of sub-section (1) is not fulfilled; or(ii)if the order appealed against was passed on the ground that any of the provisions of this Act or the rules made thereunder had not been complied with;pass an order refusing to confirm the notice; or(b)if it is satisfied that any of the conditions specified in clause (a) or clause (b) of sub-section (1) is fulfilled, pass an order -(i)confirming the notice; or(ii)directing the Competent Authority to grant such permission or to alter the conditions in such a way as will leave the land or part thereof capable or reasonably beneficial use.
