Section 11 in Punjab Urban Planning and Development Building Rules, 2018
11. Pre-approved building applications.
- Where building applications which have been already approved by the competent authority before coming into force of these rules and where construction is in progress and has not been completed within the specified period of such approval, the said approval/ permission shall be deemed to be sanctioned under these rules and shall only be eligible to re-validation under these rules, but where the construction on site has not yet been started, the owner/applicant may get his building plans revised after paying the requisite charges.
