Section 3A(2) in The Punjab Slum Areas (Improvement and Clearance) Act, 1961
(2)On receipt of the statement under sub-section (1) the competent authority shall, on being satisfied about the correctness of the statement, register the building in a register maintained for the purpose and containing such particulars as may be prescribed and shall issue, in the prescribed form, a registration certificate to the owner or occupier of the building.
