Section 3 in The Punjab New Capital (Periphery) Control Rules, 1959
3. [ Publication of notification and plans of controlled area. [Published in Punjab Government Gazette dated 4.5.1959.]
- Copy or copies of the notification issued under sub-section (1) of Section 3 of the Act shall be displayed together with plans indicating the name of each village situated in the controlled area and specifying the nature of restrictions applicable to such area imposed under sub-section (1) of Section 4 of the Act, on the notice board outside the offices of the Deputy Commissioner, the Estate Officer, Panchkula and the Tehsildars, Kalka and Naraingarh, and all the Panchayat Houses and Patwar Khanas in the Controlled area.]
