Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Punjab Regional And Town Planning And Development (Amendment) Act, 2015 16 of 2015 [27 April 2015] CONTENTS 1. Short title and commencement. 2. Substitution of section 83 of Punjab Act 11 of 1995. Punjab Regional And Town Planning And Development (Amendment) Act, 2015 16 of 2015 [27 April 2015] AN ACT 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:- 1. Short title and commencement. :- (1) This Act may be called the Punjab Regional and Town 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. 2. Substitution of section 83 of Punjab Act 11 of 1995. :- I n the Punjab Regional and Town Planning and Development Act, 1995, for section 83, the following section shall be substituted, namely:- "83. Lapse of Permission. Any permission granted under this chapter shall remain in force in accordance with the terms and conditions of 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. 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 from the Competent Authority and further at least twenty five percent of the project should have been implemented.".