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[Cites 0, Cited by 0] [Section 129(3)] [Section 129] [Entire Act]

State of Haryana - Subsection

Section 129(3)(A) in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965

(A)[ For erection or re-erection of a building which was in existence immediately before the commencement of the Act and which involves structural alterations or additions the details whereof have been given below :-] [Strike off whichever is inapplicable.]
(i)Exact location of the building indicating name of the road or bye-pass and milestone;
(ii)Since when existing;
(iii)Purpose for which the present building is used;
(iv)Reason why erection or re-erection with structural alterations or additions, necessary.