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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(2) in The Punjab Laws (Special Provisions) Act, 2016

(2)If there is any pendency of applications received for regularization of unauthorized colonies under this Act, the same shall be allowed to be dealt with even after the expiry of period of six months provided that no new application shall be entertained after the expiry of this Act.