Section 60 in Punjab Regional and Town Planning and Development (General) Rules, 1995
60. Particulars to be given in the notice under sub-section (1) of Section 117.
(1)The notice referred to under sub-section (1) of Section 117 shall be given in Form XXII giving the following particulars, namely :-(a)the existing building or structures which is in contravention of the provision of the final Scheme;(b)erection or re-erection of building or structure and any other work carried out or being carried out within the area of the Scheme in contravention of the final scheme. (Sections 117(1) and 180(2)(zr).)
