PUNJAB GOVT. GAZ. (EXTRA), APRIL 27, 2015
(VYSK 7, 1937 SAKA)
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 22nd April, 2015 No. 16-Leg./2015.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 17th Day of April, 2015, is hereby published for general information:
THE PUNJAB REGIONAL AND TOWN PLANNING AND
DEVELOPMENT (AMENDMENT) ACT, 2015
(Punjab Act No. 16 of 2015)
93
AN
ACT
further to amend the Punjab Regional and Town Planning and Developmnent Act, 1995.
BE it enacted by the Legislature of the State of Punjab in the Sixty-sixth Year of the Republic of india as follows:
1. () This Act may be called the Punjab Regional and Town Short title and Planning and Development (Amendment) Act, 2015.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
commencement.
2. In the Punjab Regional and Town Planning and Development Act, Substitution of 1995, for section 83, the following section shall be substituted, namely:
"83. Any permission granted under this chapter shall remain in force in accordance with the terms and conditions of Lapse of Permission. such permission. In case there is any change in Master Plan of the area for which permission has been granted, the permission so granted, if not availed shall lapse after a period
of two years from the date of notification of such change in the
Master Plan.
section 83 of
Punjab Act ll of
1995.
VT. Z. E RA), PRIL 27, 2015
V A)
NM NT AB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
\
ICATION
we 22nd April, No. 16-Leg./2015.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 17th Day of pril, 15, bli d eral ation:-
- I
ENT (AMENDMENT) ACT, 2015
ct o. )
further to amend the Punjab Regional and Town Planning and Development Act, 1995.
BE it enacted by the Legislature of the State of Punjab in the Sixty-sixth Year of the Republic of India as follows:-
. I) hi ct a l nj egional Shorttitle and ning nd evelopment A endment) Act, 2015. comme
.
(2) It shall come into force on and wi t rom h blicati n n h f icial azet e.
& nj egional and Town Planning and Development Ac , Substitution of i i i i
. s o 5, , h low all bst it ted, amely:- v ng3. issi n t er pter al ai n 1993. apse r ance it e ms and conditions of Permission. g, r is ion. h n aster h hi issi n t d,
is i n ted, not i al a
w r rom h t ti ti n
n h
Master P
1
PUNJAB GOVT. GAZ, (EXTRA), APRIL 27, 2015
(VYSK 7, 1937 SAKA)
Explanation,-The term 'availed' shall mean that the Promoter
to whom change of use of land has been granted should have got approved Layout Plan/Building Plan of the project fromthe Competent Authority and further at least twenty five percentof the project should have been implemented.".
94
H.P.S. MAHAL,
0756/04-2015/Pb. Govt. Press, S.A.S. Nagar Secretary to Government of Punjab, Department of Legal and Legislative Affairs. gs
JAB VT. GAZ. E RA), I 27, 15
V 7, A)
xplanation.— he erm a ailed' hall ea hat oter
e e land has been gra
nted should have got
d out / uilding Plan of the p roject from the
ompetent uthority her at least wenty five percent of
r ject uld have been implemented.".
H.P.S
ecretary o over ment njab, epartment of Legal and egislative f ai rs.
0756/04-2015/Pb. Govt. Press, . .S. agar
2