Section 30 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
30. Form in which Order under Section 8(2) is to be passed [Sections 8(2) and 25(f)].
- After an application on the prescribed form containing the requisite information and accompanied by necessary documents as mentioned in role 27 is received, the Director shall, after making such inquiry as he considers necessary, pass an order under sub-section (2) of Section 8 in Form AC-II.
