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State of Punjab - Section

Section 3 in The Punjab Town Improvement (Utilisation of Land and Allotment of Plots) Rules, 1983

3. Extent of saleable area.

(1)While preparing a development scheme or an expansion scheme under Section 24 (hereinafter referred to as the scheme), the Trust shall ensure that after development the saleable area shall, as far as may be, not less than sixty per centum of the total area under the scheme.
(2)The saleable area referred to in sub-rule (1) shall be utilised for the purpose and to the extent indicated as under against each such purpose :-
Purpose   Extent for utilisation
(i) Residential ..... Ninety per centum of the saleable area.
(ii) Commercial ...... Four per centum of the saleable area.
(iii) Institutional purpose ...... Six per centum of the saleable area :
Provided that a Trust may, with the period approval of the Government, vary the percentages of utilisation specified above keeping in view the local requirements and economics of the scheme.