Section 74 in Punjab Regional and Town Planning and Development (General) Rules, 1995
74. Information necessary to validate application under rule 72.
(1)No application under rule 72 shall be considered to be valid unless -(i)it is made on the form specified in rule 72 and all the necessary information required to be filled in that form is given; and(ii)where necessary, it is accompanied by the requisition number of the site plans, building plans and other documents.(2)In case of failure to submit the application in the manner specified in sub-rule (1), the application together with the plans and documents, if any, shall be returned to the applicant for re-submission in accordance, with these rules. Sections 144(i) and 180(2)(229).
