Section 44 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
44. Permission to erect or re-erect [Sections 8(2) and 25(2)(f)].
- After an application in the prescribed form containing the required informations and accompanied by necessary documents as mentioned in rule 39 is received, the Director shall, after making such inquiry as he considers necessary, pass an order under sub-section (2) of Section 8 in Form BR-III.
