Section 14 in The Punjab Town Improvement (Utilisation of Land and Allotment of Plots) Rules, 1983
14. Power to relax.
- Where the Government is of opinion that it is necessary or expedient so to do, whether of its own motion or on being moved by a Trust, it may, by order for reasons to be recorded, in writing, relax the guidelines provided in these rules, to meet the special requirements of any scheme.
