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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Punjab - Subsection

Section 32(1) in Punjab Regional and Town Planning and Development (General) Rules, 1995

(1)After the Outline Master Plan is approved by the Board under section 70, the Designated Planning Agency shall, where it is not a Municipal Committee or Municipal Corporation, prepare the draft Comprehensive Master Plan for the Local Planning area or a part thereof.