Section 3B(5) in The Punjab Slum Areas (Improvement and Clearance) Act, 1961
(5)Nothing contained in sub-section (1) shall apply to -(a)any work of improvement required to be executed by a notice under sub-section (1) of Section 4 or in pursuance of an undertaking given under sub-section (2) of 7; or(b)the erection of any building in any area in respect of which order has been issued under sub-section (1) of Section 9.]
