Section 33 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
33. Information necessary to validate application under rule 32 [Sections 8 and 25(2)(e)].
- No application under rule 32 shall be considered to be valid unless it is made on the prescribed form and accompanied by the requisite number of plans and documents required to be furnished along with the application. In case of failure of such compliance, the application together with the plans and documents shall be returned to the applicant for resubmission in accordance with the rules.
