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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(ii) in The Punjab Capital (Development and Regulation) Building Rules, 1952

(ii)[ When the construction work reaches at Plinth level, he shall inform the Chief Administrator for inspection of building at that stage. If the Chief Administrator neglects or omits to inspect and issue a certificate within a period of seven days from the date of such notice, the owner shall continue the super structure in accordance with sanctioned building plan.] [Substituted by Chandigarh Administration Gazzette dated 22.1.1993.]