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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Haryana - Subsection

Section 22(1) in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965

(1)After the colony has been laid out according to the approved layout plans and development works have been executed according to the designs and specifications as approved in the order granting permission, the colonizer shall make an application to the Director in From CL-IV.