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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Punjab - Subsection

Section 88(2) in Punjab Regional and Town Planning and Development Act, 1995

(2)Where a notice has been served under sub-section (1), the person aggrieved by such notice may appeal to the State Government and the provisions of sub- sections (5) and (6) of section 87 shall apply with such modifications as may be necessary.