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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Punjab - Subsection

Section 85(4) in Punjab Regional and Town Planning and Development Act, 1995

(4)If the owner does not accept the compensation offered under sub-section (3), and gives notice, within such time as may be prescribed, of such refusal, the Competent Authority shall refer the matter for the adjudication of the prescribed authority and the decision of the prescribed authority shall be final and binding on the owner and the Competent Authority.