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State of Punjab - Section
Section 18th in Punjab Special Economic Zone Policy
18th. June, 1997
No. 2/3/97-4HGI/2491. - In supersession of notification issue, - vide No. 2/3/92-4HGI/3692, dated the 8th August, 1996 and in exercise of the powers conferred by sub-section (4) of section 175 of the Punjab Regional and Town Planning and Development Act, 1995 (Punjab Act No. 11 of 1995), the Governor of Punjab is pleased to direct that the powers of the Chief Administrator exercisable by him under section 45 of the aforesaid Act shall be exercised by Additional Chief Administrato, S.A.S. Nagar, Patiala and Ludhiana in respect of Zone indicated against each :-| Sr. No. | Designation | Area of jurisdiction | |
| 1 | 2 | 3 | |
| 1 | Additional Chief Administrato | S.A.S. Nagar | For Mohali zone |
| 2 | Additional Chief Administrato | Patiala | For Patiala Zone and Bhatinda zone till regular AdditionalChief Administrator is postedat Bhatinda |
| 3 | Additional Chief Administrato | Ludhiana | For Ludhiana Zone and other other Zones viz. Jullundur andAmritsar till regular Additional Chief Administrators are postedat Jalandhar and Amiritsar. |