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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Punjab - Subsection

Section 84(6) in Punjab Regional and Town Planning and Development Act, 1995

(6)On an acquisition notice being confirmed under sub-section (4) or deemed to have been confirmed under sub-section (5), the Competent Authority concerned shall get the land or that part thereof acquired in respect of which the notice has been confirmed within one year of such confirmation.