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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Punjab - Subsection

Section 41(2) in Punjab Regional and Town Planning and Development (General) Rules, 1995

(2)After receipt of the notice as Form IX, State Government shall appoint an Arbitrator for submitting a report thereon under sub-section (3) of Section 84. (Section 84(1) and 180(2)(zj).)