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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Punjab - Subsection

Section 74(1) in Punjab Regional and Town Planning and Development (General) Rules, 1995

(1)No application under rule 72 shall be considered to be valid unless -
(i)it is made on the form specified in rule 72 and all the necessary information required to be filled in that form is given; and
(ii)where necessary, it is accompanied by the requisition number of the site plans, building plans and other documents.