Section 14 in Punjab Laws (Special Provisions for Regularization of Unauthorized Colonies) Act, 2018
14. Power of the competent authority.
- On or after the date as specified in section 5(a), if the competent authority has a reason to believe that any un-authorized colony or un-authorized building has been constructed, then it shall have the power to order to stop the construction or development of such un-authorized building or colony or to demolish or remove the same after giving a notice of thirty days and affording a reasonable opportunity of being heard to the person concerned.
