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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(2) in The Punjab One-Time Voluntary Disclosure and Settlement of Violations of the Buildings Constructed in Violation of the Building Bye-laws in the Corporations and the Municipalities Act, 2004

(2)Notwithstanding such repeal, anything done or action taken under the Ordinance referred to in sub-section (1), shall be deemed to have been done or taken under the corresponding provisions of this Act.Form 'A'[See sections 3 and 6(2)]Application form for settlement of non-compoundable violationsToThe Commissioner/Executive Officer,Municipal Corporation/Municipal Council/Nagar Panchayat, --------------------.Sir,I/We have constructed a building which is in violation of the provisions of the Punjab Municipal Corporation Act, 1976/the Punjab Municipal Act, 1911 or the Building Bye-laws framed thereunder and which is a non-compoundable violation under the Punjab one-time Voluntary Disclosure and Settlement of Violations of the Buildings constructed in Violation of the Building Bye-laws in the Corporation and the Municipalities Act, 2004. The particulars of the said building are as under :-
(a) Name and address of the Owner of the Building :  
(b) Description of the Building :  
(c) Total plot area :  
(d) Date(s) and Year(s) of construction;  
(e) Total covered area to be regularized floor-wise:  
(i) Basement ______________________ sft.
(ii) Ground floor ______________________ sft.
(iii) First floor ______________________ sft.
(iv) Second floor _____________________ sft.
(f) Rates of compromise fee applicable; and Rs.________________ per sft.
(g) Total amount of composition fee Rs. ____________________.
  (Indicate Bank draft No.---------------------- Date--------------).