Section 7 in The Punjab Industrial Housing Rules, 1982
7. Forms of requisition and notices.
(1)A requisition under sub-section (1) of section 18 of Act shall be in Form 'D'.(2)Notices under sub-section (1) of section 19 and under sub-section (1) of section 21 of the Act shall be in Form 'E' and Form 'F' respectively.(3)An order under sub-section (2) of section 21 of the Act for recovery of the damages, if any, as arrears of land revenue, shall be made in Form 'G'.
