Section 113(2) in Punjab Regional and Town Planning and Development Act, 1995
(2)If the State Government sanctions the scheme in terms of sub-section (1) it shall state in the notification -(a)the place at which a copy of the final scheme is kept open to inspection by the public and also state therein that copies of the scheme or extract therefrom certified to be correct shall, on application, be available for sale to the public at a reasonable price;(b)a date which shall not be earlier that thirty days after the date of publication of the notification on which all the liabilities created by the scheme take effect and the final scheme shall come into force :Provided that the State Government may from time to time, postpone such date, by notification in the Official Gazette, by such period not exceeding ninety days at a time as it thinks fit.
