Section 62(1) in Punjab Regional and Town Planning and Development (General) Rules, 1995
(1)If the Scheme needs variation or modification of a minor nature as referred to under sub-section (1) of Section 118, the notice of preparation of draft variation as published under sub-section (2) of Section 118 shall contain every amendment proposed to be made in the Scheme due to the variation in any of clauses specified under sub-section (2) of Section 91 and consequential changes involved in clauses (i) to (xx) of sub-section (3) of Section 103 are required to be made. (Sections 118(3) and 180(2)(zt).)
