Section 1(d) in Simplification of the Procedure for Development of Colonies in the State of Punjab up to an Area of 10 Acres
(d)The land-owner(s) should have been registered as a promoter under the provision of the Punjab Apartment and Property Regulation Act, 1995. However, where the applicant is the holder of a Power of Attorney, the attorney holder shall be required to be registered as a promoter and in this case it would not be necessary for the land-owners to be registered as such promoters;
