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[Cites 0, Cited by 5] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(7) in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963

(7)After considering the objections, suggestions and representations, if any, and the recommendations of the Director thereon, the Government shall decide as to the final plans showing the controlled area and signifying therein the nature of restrictions and conditions applicable to the controlled area and publish the same in the Official Gazette and in such other manner as may be prescribed.