Section 5 in Punjab Laws (Special Provisions for Regularization of Unauthorized Colonies) Act, 2018
5. Provisions of this Act not to apply in certain cases.
- During the period of operation of this Act, no relief of regularization shall be available under the provisions of section 3 in respect of the following categories of unauthorized development, namely:-(a)any unauthorized construction or development raised or continued on or after the 19th day of March, 2018;(b)encroachment on public land;(c)unauthorized development raised on area, which is notified under the Land Acquisition Act, 1894, the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, the Forest (Conservation) Act, 1980, the Punjab Land Preservation Act, 1900, the Environment (Protection) Act, 1986 and the Works of Defence Act, 1903 or an area covered under any other Central or State Act;(d)Unauthorized development raised on land falling in restricted areas along Scheduled Roads and National Highways or any other restricted area declared under any other Central or State law;(e)any other type of land or building as may be decided by the Government; and(f)Unauthorized Marriage Palaces and the unauthorized stand alone buildings for which the Government has notified separate policies.
