Section 99(1) in Punjab Regional and Town Planning and Development Act, 1995
(1)On or after the date on which a declaration of intention to make a scheme is published in the Official Gazette under sub-section (1) of section 93 -(a)no person shall within the area included in the scheme, institute or change the use of any land or building or carry out any development, unless such person has applied for and obtained the permission of the Authority in the prescribed form;(b)the Authority on receipt of such application shall at once furnish the applicant with a written acknowledgement of its receipt and after enquiry and where an Arbitrator has been appointed in respect of a draft scheme after obtaining his approval may either grant or refuse such permission, or grant it subject to such conditions as the Authority may think fit to impose.
