Section 20 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
20. Grant of permission and form of order of grant or refusal to grant permission. [Sections 8(2) and 25(1)].
(1)After the colonizer has fulfilled all the conditions laid down in rule 19 to the satisfaction of the Director, the Director shall grant the permission.(2)Every order passed under sub-section (2) of Section 8 on an application submitted under rule 11 shall be in Form CL-III.
