Section 5 in Simplification of the Procedure for Development of Colonies in the State of Punjab up to an Area of 10 Acres
5. Residuary Provisions :- The Senior Town Planner as well as the Divisional Town Planner, acting under this Notification, shall be deemed to be Competent Authority within the meaning of the Punjab Apartment and Property Regulation Act, 1995 and the rules framed thereunder, for the purposes of this Notification and in case any adverse order is passed by the said officer(s), the applicant shall have a right of appeal, as provided under the Punjab Apartment and Property Regulation Act, 1995 and the Rules framed thereunder.
Nothing in this Notification shall preclude an applicant from applying for a regular licence to the Competent Authority, Punjab Apartment and Property Regulation Act, 1995.Extension of existing colonies of the same promoter when continuous can also be applied for under this notification, provided Completion Certificate to the previous colony has been issued.In case of any doubt in any quarter whatsoever, guidance shall be obtained from the provisions of the Punjab Apartment and Property Regulation Act, 1995 and the rules framed thereunder.In case any clarification regarding this scheme is required, the matter shall be forwarded to the State Government, in the Department of Housing and Urban Development, and the decision of the State Government shall be final and binding on all concerned.NotificationsDepartment of Housing and Urban Development (Housing-1 Branch), Notification, dated the 24th August, 2005No. 1/149/96-4HG/8298. - In partial modification of Punjab Government Notification No. 1/149/96-4HGI/550, dated 20th January, 2005, the Governor of Punjab is pleased to direct that the scope of the aforesaid Notification No. 1/149/96-4HGI/550, dated 20th January, 2005 shall be extended to cover all plots, irrespective of size, coming up in Colonies and Industrial Estates/Parks approved :-(i)under the provisions of the Punjab Apartment and Property Regulation Act, 1995 (Act No. 14 of 1995); or(ii)under the terms and conditions of the conditional exemption accorded under the Punjab Apartment and Property Regulation Act, 1995 (Act No. 142 of 1997); or(iii)and developed by any Punjab Government Board/Corporation or Undertaking, including the Punjab Small Industries and Export Corporation Limited (PSIEC) and the Punjab State Electronics Development Corporation Limited,within the area to which the said Notification, dated 20th January, 2005 applies.
