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[Cites 0, Cited by 0] [Section 81(4)] [Section 81] [Entire Act]

State of Punjab - Subsection

Section 81(4)(b) in Punjab Regional and Town Planning and Development Act, 1995

(b)without prejudice to the generality of clause (a) impose conditions -
(i)to the effect that the permission granted is only for a specified period and after the expiry of that period, the land shall be restored to its previous condition or the use of the land so permitted shall be discontinued; or
(ii)for regulating the development or use of any land under control of the applicant or for the carrying out of works on any such land as may appear to the Competent Authority expedient.