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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Haryana - Subsection

Section 39(3) in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965

(3)The application, plans and specifications shall be signed by the applicant and the architect. In case where the supervising architect is different from the one who has prepared the designs, the plan shall be signed by both of them.