Section 28(3) in The Punjab Infrastructure (Development & Regulation) Act, 2002
(3)The Board shall inform the State Government of the infrastructure projects so identified. The State Government shall decide within a period of [sixty] [Word 'ninety' substituted by Punjab Act 22 of 2003.] days of the receipt of such information, as to whether and which of the infrastructure projects will be undertaken as State Government projects in a time bound manner.
