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[Cites 0, Cited by 0] [Section 81(2)] [Section 81] [Entire Act]

State of Punjab - Subsection

Section 81(2)(a) in Punjab Regional and Town Planning and Development Act, 1995

(a)In the case of a Department of the State Government or the Central Government or a local authority intending to carry out any development in respect of, or, change of use of, any land, the concerned Department or the local authority, as the case may be, shall notify in writing to the Competent Authority of its intention to do so giving full particulars thereof and accompanied by such documents and plans as may be prescribed, at least, two months prior to the undertaking of such development or change, as the case may be.