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] [Section 2(1)] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(1)(p) in Punjab Urban Planning and Development Authority Building Rules, 2013

(p)"completion certificate", means a Certificate issued by the Competent Authority on written request of the applicant or promoter after completion of building works including all services or utilities as provided in the sanctioned building plans in case of buildings and in case of a colony under the Punjab Apartment Property Regulation Act, 1995 or the Mega Projects on completion of development works viz., roads, water supply, sewerage and drainage system, street lightning, parks and other utilities as provided in the layout plan of the colony or project.