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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Punjab - Subsection

Section 59(4) in Punjab Regional and Town Planning and Development Act, 1995

(4)As soon as may be after the adoption of the map and the register under sub-section (3), the Designated Planning Agency shall publish a public notice of the publication of map and register and the place or places where the copies of the same may be inspected and shall submit copies of the map and register to the State Government.