Section 98 in Punjab Regional and Town Planning and Development Act, 1995
98. Power of State Government to sanction.
(1)The Authority not later than six months from the date of publication of the draft scheme under section 92, shall submit the same with any modifications which it may have made therein together with a copy of objections received by it to the State Government, and shall at the same time apply for its sanction.(2)On receiving application under sub-section (1) and after making such enquiry as it may think fit, the State Government may, not later than three months from the date of its submission, by notification in the Official Gazette, or not later than such further time as the State Government may extend either sanction such draft scheme with or without modification and subject to such conditions as it may think fit to impose or refuse to give sanction.(3)If the State Government sanctions the scheme under sub-section (2), it shall in such notification, state at what place and time the sanctioned draft scheme shall be open to the inspection of the public and State Government shall also state therein that copies of the scheme or any extract therefrom certified to be correct, shall on application be available for sale to the public at a reasonable price.
