Section 54 in Punjab Urban Planning and Development Building Rules, 2018
54. Repeal and saving.
- The Punjab Urban Planning and Development Authority Building Rules, 2013 are hereby repealed:Provided that any order issued or any action taken under the provisions of the rules so repealed, shall be deemed to have been issued or action taken under the corresponding provisions of these rules.Annexure 1Form A[See rule 0]Form of ApplicationClass of Building - Residential, Commercial, Educational, Institutional, Warehousing, Industrial, Any otherFrom.............................................................................................................ToCompetent Authority...................................................................................................................I/We apply for permission to erect/re-erect/add/alter a building/wall in accordance with the plans submitted herewith on Site located at _______________ Street no.________ at ______________________ Khasra no.___________, Village____________ and in accordance with the Punjab Urban Planning and Development Building Rules 2018. The Change of Land Use / allotment had been issued vide letter no. ___________ dated_________ for site/plot.I/We attach following documents in triplicate
