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State of Haryana - Section

Section 46 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965

46. Notice of commencement of work [Sections 8(2) and 25(2)(f)].

- A person who has been given permission under rule 44 and intends to commence his erection or re-erection shall give to the Director or to any person authorised by him in this behalf, not less than week's notice in writing of the date and time at which the erection or re-erection of the building will commence.