Section 63(2) in Punjab Regional and Town Planning and Development Act, 1995
(2)Any person may within such period as may be specified in the notice published under sub-section (1), send to the designated planning agency, his objections and suggestions, if any, in respect of such draft Regional Plan.[***] [Omitted '(3)' by Punjab Act No. 30 of 2006, dated 27.10.2006.]
