Section 26A in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
26A. Application for permission under Section 7 in case of a person other than colonizer.
- Every person other than a colonizer intending to change the existing use of the land in a controlled area for the purpose of developing the said land into buildings for residential, industrial, commercial or other purposes shall make an application in writing to the Director in Form CLU-1, accompanied by-(1)a survey plan of the land on scale of 1' to forty feet showing the existing means of access to the land for the nearest public road and building and their nature failing within 100 yards of the said land on its four sides; and(2)a copy of the deed showing the title of the applicant to the said land.
