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[Cites 0, Cited by 0] [Section 89(5)] [Section 89] [Entire Act]

State of Punjab - Subsection

Section 89(5)(b) in Punjab Regional and Town Planning and Development Act, 1995

(b)When a notice in served under clause (a), the provisions of sub- sections (2) to (6) of section 84 shall apply with such modifications as may be necessary.