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State of Punjab - Section

Section 31 in The Punjab Infrastructure (Development & Regulation) Act, 2002

31. Feasibility Report.

- Upon identification of the infrastructure project to be developed under section 28, the Board shall direct the Project Management Team or the concerned Sectoral Sub-Committee or Committees to carry out itself or through external service providers or consultants, a feasibility study and to prepare and submit a feasibility report within a period of six months.