Section 42(2) in Punjab Regional and Town Planning and Development (General) Rules, 1995
(2)The claim for compensation referred to sub-rule (1) shall be made in writing and be supported with the following documents, namely :-(i)a copy of order of permission and proof of development charge or betterment charge paid;(ii)plan showing the extent of development carried out;(iii)expenditure incurred in carrying out any work in accordance with the permission which have been rendered abortive by the revocation or modification or permission duly verified by a valuer; and
