Section 44 in Punjab Regional and Town Planning and Development (General) Rules, 1995
44. Time and the manner for applying for permission under sub-section (3) of Section 87.
- Any person aggrieved by the notice referred to in sub-section (1) of Section 87 may within a period of thirty days of the date of the notice may apply for permission in Form X for retention on the land, if any, building or works or for the continuance of any use of the land, to which the notice relates. (Sections 87(3) and 180(2)(zi).)
