Section 6 in Punjab Urban Estates (Development and Regulation) Act, 1964
6. Power to require proper maintenance site or building.
- If it appears to the Chief Administrator that or the condition or use of any site or building is prejudicially affecting the proper planning of, or the amenities in, any part of an urban estate or the interests of the general public there, he may serve on the transferee or occupier of that site or building a notice requiring him to take such steps and within such period as may be specified in the notice and thereafter to maintain it in such a manner as may be specified therein.
