Section 34 in Punjab Regional and Town Planning and Development (General) Rules, 1995
34. Amendment of the draft Comprehensive Master Plan.
(1)After considering all the objections and suggestions and after hearing the persons under sub- section (2) of section 73, any amendments in the draft Comprehensive Master Plan may be made by the Designated Planning Agency within a period of ninty days or within such further period as the Board may extend :Provided that the period so extended shall not exceed six months. (Sections 73(3) and 180(2)(zd).)
