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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Punjab - Subsection

Section 56(2) in Punjab Regional and Town Planning and Development (General) Rules, 1995

(2)The Arbitrator shall, upto the date specified in the notice under sub- rule (1), continue to carry on his duty as far as possible on all working days during the office hours in respect of the Scheme.