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[Cites 0, Cited by 0] [Section 81(2)] [Section 81] [Entire Act]

State of Punjab - Subsection

Section 81(2)(c) in Punjab Regional and Town Planning and Development Act, 1995

(c)The [State Government] [Substituted 'Board' by Punjab Act No. 30 of 2006, dated 27.10.2006.] on receipt of such proposals together with the objections of the Competent Authority shall either approve the proposals with or without modifications or direct the Department of the State Government or the Central Government or the local authority, as the case may be, to make such modifications in the proposals as it considers necessary in the circumstances.