Section 56(1) in Punjab Regional and Town Planning and Development Act, 1995
(1)[The State Government may, from time to time by notification in the official Gazette, declare any area in the State to be a regional planning area, a local planning area or the site for a new town (hereinafter referred to as the planning area)] [Substituted by Punjab Act No. 30 of 2006, dated 27.10.2006.].
