Section 3(e) in Simplification of the Procedure for Development of Colonies in the State of Punjab up to an Area of 10 Acres
(e)The Letter of Intent (LOI) shall also call upon the applicant to deposit entire amount in respect of the "Punjab Urban Development Fund", payable under Section 32 of the Punjab Apartment and Property Regulation Act, 1995 (at the rate of rupee one per square metre), in shape of a demand draft in favour of "Chief Administrator, PUDA", payable at Chandigarh/SAS Nagar (Mohali).
