Section 84(1) in Punjab Regional and Town Planning and Development Act, 1995
(1)Where any person, aggrieved by an order of the Competent Authority under section 81 or of the appellate authority under section 82 refusing to grant permission or granting permission subject to conditions, claims -(a)that the land has become incapable of reasonably beneficial use in its existing state; or(b)in a case where permission is given subject to conditions, that the [land and building] [Substituted for 'land' by Punjab Act No. 13 of 2003.] cannot be rendered capable or reasonably beneficial use by the carrying out of the permitted development in accordance with the conditions;he may, within such time and in such manner as may be prescribed, serve on the State Government a notice (hereinafter referred to as "the acquisition notice") requiring the State Government to acquire his interest in the [land and building] [Substituted for 'land' by Punjab Act No. 13 of 2003.].
