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[Cites 0, Cited by 1] [Section 81] [Entire Act]

State of Punjab - Subsection

Section 81(1) in Punjab Regional and Town Planning and Development Act, 1995

(1)Any person intending to carry out any development in respect of, or a change of use of any land or intending to sub-divide his plot or to layout a private street shall make an application in writing to the Competent Authority for permission in such form and containing such particulars and accompanied by such documents and plans as may be prescribed.