Section 7 in The Patiala Municipal Corporation Building Bye-Laws, 1997
7. Miscellaneous
:7.1Relaxation: Government may relax any of the provisions of these building bye-laws for reasons to be recorded in writing.7.2Repeal of existing Bye-laws and Rehabilitation schemes Bye-laws: From the date of coming into force of these building bye-laws, the existing bye-laws made by Municipal Corporation and by Government under Schedule 'D' of East Punjab Refugees (Rehabilitation and Building Sites) Rules, 1948 shall stand repealed.Form ANotice to build under building bye-laws No. 3.5 framed by Municipal Corporation.ToThe Commissioner,Municipal Corporation,Patiala.Sir,I/We hereby apply for permission to execute work of erecting/re-erecting a building of the following description :-_________________
