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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Punjab - Subsection

Section 81(6) in Punjab Regional and Town Planning and Development Act, 1995

(6)Where permission is granted subject to conditions or is refused, the grounds of imposing such conditions or such refusal shall be recorded in the order and such order shall be communicated to the applicant in the prescribed manner.