Section 69 in Punjab Regional and Town Planning and Development (General) Rules, 1995
69. Security for payment of development charge or betterment charge for filing appeal.
- The appellant shall furnish to the Chief Administrator of the Authority or to the person authorised by him in this behalf, sufficient security either in cash or through a bank guarantee in Form XXIII as is determined by the Tribunal of Appeal before whom appeal has been filed. (Sections 142(4) and 180(2)(zy).)
