Section 26(1)(iii) in Punjab Regional and Town Planning and Development (General) Rules, 1995

[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Punjab - Subsection

Section 26(1)(iii) in Punjab Regional and Town Planning and Development (General) Rules, 1995

(iii)where the area of the land is one and a half hectare or more, a survey plan of the land on a scale of not less than 1/10000, showing the boundaries of the land in question and also spot levels at a linear distance of at least fifty metres; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Punjab - Subsection

Section 26(1)(iii) in Punjab Regional and Town Planning and Development (General) Rules, 1995