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[Cites 0, Cited by 0] [Section 144] [Entire Act]

State of Punjab - Subsection

Section 144(2) in Punjab Regional and Town Planning and Development Act, 1995

(2)On receipt of an application under sub-section (1), the Competent Authority after making such enquiry as it considers necessary, shall by order, in writing, either,-
(a)grant the permission subject to such conditions, if any, as may be specified in the orders; or
(b)refuse to grant such permission.