Section 48 in Punjab Regional and Town Planning and Development (General) Rules, 1995
48. Other matters to be included in the scheme.
- Other matters to be included in a scheme in terms of the provisions of clause (p) of sub-section (1) of Section 91 shall be such as may be determined by the Authority by means of a resolution and the Authority may determine different matters for different schemes. (Sections 91(1)(b) and 180(2)(zzf).)
