Section 6 in Amritsar Walled City (Recognition of Usage) Act, 2016
6. Restrictions on recognition of usage.
(1)No usage, in case of a building violation, shall be recognized if it involves encroachment on any public or private land.(2)The one-time recognition shall be without prejudice to the disciplinary action, as may be taken against the concerned officer or official of the Municipal Corporation, Amritsar, who is found responsible for aiding or abetting such usage and building violations.
