Section 11(1) in Punjab Apartment and Property Regulation Rules, 1995
(1)On receipt of application in the prescribed form and complete in all respects under rule 10 the competent authority shall enquire into the following matters and such other matters, as it may consider necessary, namely :-(a)the tile of the applicant to the land which is proposed to be converted into a colony;(b)extent and situation of the land;(c)financial and managerial capacity of the promoter to develop the colony;(d)layout plan of the colony;(e)plan regarding the development works to be executed in the colony; and(f)conformity of development of the colony with neighbouring areas.
