Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 13 in The Punjab Town Improvement (Utilisation of Land and Allotment of Plots) Rules, 1983

13. Allotment Order.

- An applicant entitled to get a residential plot or a multi-storeyed house on the basis of a draw of lots held under rule 12 or otherwise shall be allotted plot or the multi-storeyed house as the case may be, by the Trust by issuing an allotment order in Form 'D' and such allotment shall be subject to the conditions specified in such allotment order.