Section 41(1) in Punjab Regional and Town Planning and Development (General) Rules, 1995
(1)The 'Acquisition Notice' under sub-section (1) of Section 84 shall be served on the State Government in Form IX within a period of thirty days from the date of the order of the Competent Authority or the appellant authority as the case may be, together with documentary proof of ownership, location plan and site plan including copy of the order of the Competent Authority or the appellant authority, as the case may be.
