Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 30 in Punjab Apartment and Property Regulation Rules, 1995

30. Form and manner of filing appeal under section 33(2).

- An appeal against an order of the competent authority under the Act, shall be preferred in writing, signed by the appellant or his duly authorised agent and shall be accompanied by the following documents, namely :-
(i)a certified copy of the order appealed against;
(ii)a precise statement of the facts of the case;
(iii)statement of facts and law in support of the case; and
(iv)any other material document of evidentiary value relied upon. [Sections 33(2) and 45(2)(v).]
Form APR I[See rule 10(1)]Form of Application for the grant of a licenceToThe Competent Authority,_______________________Sir,I, I/we beg to apply for the grant of a licence to set up a residential/commercial/industrial colony at _________ in district _________.The requisite particulars are as under :-
(i)Status of the applicant, whether individual/firm/co-operative society/company.
(ii)in the case of individual -
(a)Name
(b)Father's name
(c)Occupation
(d)Permanent Address.
(iii)In the case of Firms/Co-operative Societies/Companies -
(a)Name
(b)Address
(c)Major Activities
(d)Name and address of Partners/Chief Executive/Full time Directors.
(iv)Whether applicant is income tax payer, if so give income tax account No.________
(v)Name and address of the bank or banker with which account in terms of section 9 of the Act will be maintained ______________________
(vi)Details of immovable property held by the applicant _____________
(vii)Particulars about financial position :-
(a)latest audited accounts in the case of company/firm/cooperative society; and
(b)in case of individual details of his bank accounts.
(viii)Whether the applicant had ever been granted permission to set up a colony under any other law, if so, details thereof
(ix)Whether the applicant has ever established a colony or is establishing a colony and if so, details thereof ___________________
(x)Agency to take up external development works -
Self Government Department Development Authority Local Authority
(xi)Agency to take up internal development works -
Self Government Department Development Authority Development Authority
(xii)Any other information the applicant may like to furnish.