Section 10 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
10. Publication of final development plans. [Sections 5(7) and 25(2) (b)]
- The development plan as notified by the Government under sub-section (7) of Section 5 shall in addition to its publication in the official gazette be published by displaying copy thereof at a conspicuous place at the office of the -(i)Director;(ii)Estate Officer, if any, having jurisdiction in the controlled area;(iii)Deputy Commissioner of the district in which the controlled area is situated; and(iv)Panchayat Samiti or Samitis in which the controlled area is situated.
