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[Cites 0, Cited by 2] [Entire Act]

State of Punjab - Section

Section 22 in Punjab Regional and Town Planning and Development Act, 1995

22. Duties of the Chief Administrator.

- The Chief Administrator shall be the Chief Executive of the Authority and shall arrange for the transaction of business of the Authority, authenticate orders and decisions of the Authority and discharge such other functions of the Authority as may be assigned to him by the Authority under its regulations.