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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Punjab - Subsection

Section 72(1) in Punjab Regional and Town Planning and Development (General) Rules, 1995

(1)Every person desiring to obtain permission of the Competent Authority under clauses (b), (c) or (d) of sub-section (2) of Section 143 shall make an application to the Competent Authority in Form XXIV which shall be accompanied by the plans and documents mentioned therein.