Section 3B in The Punjab Slum Areas (Improvement and Clearance) Act, 1961
3B. Restriction on erection of buildings etc. in slum areas.
(1)The competent authority may, by notification, direct that no person shall erect any building in a slum area except with the prior permission in writing of the competent authority.(2)Every notification issued under sub-section (1) shall cease to have effect on the expiry of two years from the date of issue.(3)Every person desiring to obtain permission referred to in sub-section (1) shall make an application in writing to the competent authority, in such form and containing such information in respect of the erection of the building as may be prescribed.(4)On receipt of such application the competent authority, after making such enquiry as it considers necessary, shall, by order in writing -(a)either grant the permission subject to such terms and conditions, if any, as may be specified in the order; or(b)refuse to grant such permission :Provided that before making an order refusing such permission, the applicant shall be given a reasonable opportunity to show cause why the permission should not be refused.(5)Nothing contained in sub-section (1) shall apply to -(a)any work of improvement required to be executed by a notice under sub-section (1) of Section 4 or in pursuance of an undertaking given under sub-section (2) of 7; or(b)the erection of any building in any area in respect of which order has been issued under sub-section (1) of Section 9.]
