Section 47 in Punjab Regional and Town Planning and Development (General) Rules, 1995
47. Manner of serving acquisition notice under sub-section (5) of Section 89.
- The acquisition notice referred to in sub-section (5) of Section 89 shall be served in writing by the person interested in the land in respect of which a notice has been served under sub-section (1) of Section 89 on the State Government personally or be sent through a registered post requiring his interest in the land to be acquired within the period specified in such notice or within thirty days from the date of disposal of the appeal under sub- section (2) of Section 87. (Sections 89(5) and 180(2)(zm).)
