Section 37 in Punjab Regional and Town Planning and Development (General) Rules, 1995
37. Departments of Government and local authorities to notify their intention under sub-section (2) of section 81.
- Every department of the Government of Punjab or the Central Government or the local authorities intending to carry out any development in respect of, or change of use of, any land shall notify in writing to the Competent Authority its intention to do so giving full particulars thereof along with the documents and plans as are specified in rule 36. (Sections 81(2)(a) and (3)(zg).)
