Section 20(3) in The Bonded Labour System (Abolition) Ordinance, 1975
(3)Only such of the provisions contained in the relevant law, as empower the competent authority to execute or to get the works executed, shall cease to apply in relation to the areas entrusted to the corporation under sub-section (1) and, in particular, nothing herein contained shall affect the exercise of powers and performance of functions by' the competent authority in relation to issue of any notices, requisitions, and directions by it to land-holders for execution of the works.
