Section 7 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
7. Form in which order under Section 8(2) is to be passed. [Sections 8(2) and 25(1)].
- After an application on the prescribed form containing the requisite information and accompanied by necessary documents as mentioned in rule 4 is received, the Director shall, after making such inquiry as he considers necessary, pass an order under sub-section (2) of Section 8 in Form SR-III.
