235P. Application to construct or re-construct huts.
(1)Every person who proposes to construct or re-construct a hut in any land lying adjacent to the roads referred to in clause (b) of section 220, with in a Village Panchayat area shall send to the Secretary, -(a)a site plan of the land, and(b)an application for permission to execute the work.(2)Every application and plan under sub-section (1) shall contain such particulars and be prepared in such manner as required by the rules or bye-laws made under this Act.
