Section 21N in The Punjab Slum Areas (Improvement and Clearance) Act, 1961
21N. Execution of contracts.
(1)Every contract shall be made in the name of the Board by the Chief Administrator or such other officer of the Board as may be authorised by it.(2)Every contract for and on behalf of the Board shall, subject to the provisions of this section be entered into in such form and manner as may be prescribed.(3)A contract not made or executed as provided in this section and the rules made thereunder shall be void.
