Section 7 in Faridabad Complex Administration Building Rules, 1989
7. Information necessary to validate the application. Sections 43(2), 57(2)(m).
- No application under sub-rule (1) of rule (3) shall be considered to be valid, unless it is made on the prescribed form and is accompanied by the requisite number of plans and documents together with required fees, if any. In case of failures of such compliance, the application together with plans shall be returned to the applicant for re-submission in accordance with the rules.
