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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Punjab - Subsection

Section 67(7) in Punjab Regional and Town Planning and Development Act, 1995

(7)The Register referred to in sub-section (6) shall contain such particulars including information as to the manner in which applications for permission have been dealt with as may be prescribed and shall be available for inspection by any member of the public at all reasonable hours on payment of such fee as may be prescribed.