Section 44 in Punjab Apartment and Property Regulation Act, 1995
44. Exemption.
(1)Subject to the provisions of section 32, nothing in this Act shall apply if the promoter is,-(a)a local authority or statutory body constituted for the development of land or housing; or(b)a company or a body created for development of land or housing or promotion of industry wholly owned and controlled by the State Government or the Central Government.(2)If the State Government is of the opinion that, the operation of any of the provisions of this Act, causes undue hardship, or circumstances exist which render it expedient to do so, it may exempt, by a general or special order, any class of persons or areas from all or any of the provisions of this Act, subject to such terms and conditions as it may impose.
