Section 75 in Punjab Regional and Town Planning and Development (General) Rules, 1995
75. Form in which order under sub-section (2) of Section 144(2) is to be passed.
- After an application in the form specified in Rule 72 containing the requisite information and accompanied by necessary documents as mentioned in Rule 74 is received, the Competent Authority shall, after making such inquiry as it consider necessary, pass an order under section 144 in Form XXV. Sections 144(i) and 180(2)(229).
