Section 81(2) in Punjab Regional and Town Planning and Development Act, 1995
(2)(a)In the case of a Department of the State Government or the Central Government or a local authority intending to carry out any development in respect of, or, change of use of, any land, the concerned Department or the local authority, as the case may be, shall notify in writing to the Competent Authority of its intention to do so giving full particulars thereof and accompanied by such documents and plans as may be prescribed, at least, two months prior to the undertaking of such development or change, as the case may be.(b)Where the Competent Authority has raised any objection in respect of the conformity or the proposed development either to any Master Plan under preparation or to any rules in force at that time, or due to any other material consideration, the Department of the State Government or the Central Government or the local authority, as the case may be, shall either make necessary modifications in the proposals for such development or change of use to meet the objections raised by the Competent Authority or submit [to the State Government the proposal for such development or change of use together with the objections raised by the Competent Authority for decision.] [Substituted 'through the State Government the proposal for such development or change of use together with the objections raised by the Competent Authority to the Board for decision' by Punjab Act No. 30 of 2006, dated 27.10.2006.](c)The [State Government] [Substituted 'Board' by Punjab Act No. 30 of 2006, dated 27.10.2006.] on receipt of such proposals together with the objections of the Competent Authority shall either approve the proposals with or without modifications or direct the Department of the State Government or the Central Government or the local authority, as the case may be, to make such modifications in the proposals as it considers necessary in the circumstances.
