Section 1(3) in Punjab Urban Planning and Development Authority Building Rules, 2013
(3)They shall apply to-(i)the areas of the urban estates set up by the Authority in terms of provisions of section 28 of the Act or by the State Government under the Punjab Urban Estates (Development and Regulations) Act, 1964;(ii)the planning areas in respect of which town development schemes have been made by the Authority under the Act or which are to be developed otherwise by the Authority under the Act;(iii)the controlled areas declared as such under section 4 of the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963; and(iv)such other areas which the State Government may, by notification, specify from time to time.
