Section 26B in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
26B. Information necessary to validate application under rule 26-A.
- No application under rule 26-A shall be considered to be valid until a plan and a copy of the deed required by rule 26-A have been furnished to the satisfaction of the Director. In case of failure of such compliance, the application together with the plan and copy of the deed shall be returned to the applicant for resubmission in accordance with these rules.
