Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 87(4)] [Section 87] [Entire Act] State of Punjab - Subsection Section 87(4)(a) in Punjab Regional and Town Planning and Development Act, 1995 (a)The notice shall be of no effect pending the final disposal or withdrawal of the application or the appeal.