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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(1) in The Punjab Town Improvement (Utilisation of Land and Allotment of Plots) Rules, 1983

(1)The Utilisation of Land and Allotment of Plots by Improvement Trusts Rules, 1975 are hereby repealed :Provided that any order issued or any action taken under the rules so repealed shall be deemed to have been issued or taken under the corresponding provisions of these rules.[Annexure] [Substituted by Punjab Notification No. G.S.R. 66/P.A. 4/1922/Section 73/Amendment (5)/2006, dated 11.12.2006.](See rule 5)Guidelines for determining reserve price of plots
1. (a)** Cost of...... acres of land(b) Provision of compensation of trees, structure, tubewellsand poultry sheds Rs.Rs.
  Total Rs. (A)
2. Development charges :- Rs.
  (a) Roads as per rough costestimates(b) Sewerage, water supply andstorm water drainage as per rough cost estimates(c) Street lighting and localdistribution system and unforeseen cost as per rough costestimates of Punjab State Electricity Board(d) Provision for land-scaping Rs.Rs.Rs.Rs.
 
 
 
  Total Rs. (B)..
3. Overhead charges :-  
  (i) interest @ 10 per cent for 3 years on cost of land i.e. on(A) above. Rs.
  (ii) Maintenance charges @ 2 per cent per 5 yearson (B) above Rs.
  (iii) Conservancy charges @ 5 years per cent per month peracre .. Rs.
  (iv) Establishment charges @ 14 per cent on cost of land i.e.on (A) above .. Rs.
  (v) Lumpstum provision for schools, dispensaries, firestations, community centres, stadium, play grounds and otherpublic utility  
  *To be increased in case the local municipal body is alreadycharging a higher rate for such items of expenditure.  
  **(Price per acre X number of acres) building to the extent ofthe prevision of such services.. Rs
    Total .. Rs. (C)
    Total of (A)+(B)+(C)above .. Rs. (D)
  Provision forunforeseen charges @ 15 per cent on (D) above .. Rs. (E)
    Total Cost (D)+(E) ….(D)+(E)
    Cost per square yard .. Rs.
Form A(See rule 4)Form of application for allotment of a residential plot to a local displaced person.ToThe ChairmanImprovement Trust...............................,Subject : Allotment of a residential plot as Local Displaced person.Sir,I..........................son/daughter/wife of.....................address....................am a Local Displaced Person as defined in the Punjab Town Improvement (Utilisation of Land and Allotment of Plots) Rules, 1983.