Section 41 in Punjab Regional and Town Planning and Development (General) Rules, 1995
41. Time and manner in which acquisition notice under sub-section (1) of Section 84 is to be served.
(1)The 'Acquisition Notice' under sub-section (1) of Section 84 shall be served on the State Government in Form IX within a period of thirty days from the date of the order of the Competent Authority or the appellant authority as the case may be, together with documentary proof of ownership, location plan and site plan including copy of the order of the Competent Authority or the appellant authority, as the case may be.(2)After receipt of the notice as Form IX, State Government shall appoint an Arbitrator for submitting a report thereon under sub-section (3) of Section 84. (Section 84(1) and 180(2)(zj).)
