Section 8(3) in The Punjab Town Improvement (Utilisation of Land and Allotment of Plots) Rules, 1983
(3)The Regional Deputy Director, Local Government.[8A. Giving of land for setting up Petrol Pump or Gas Filling Station on lease. - Notwithstanding anything contained in Rule 8, the land to be used for the purpose of setting up Petrol Pump or Gas Filling Station, may be given on lease as per the policy, framed in this regard by the State Government.] [Added by Punjab Notification No. G.S.R. 36/P.A. 4/22/Section 73/Amendment (3)/2005, Dated 13.12.2005.]
