Section 1 in The Punjab One-Time Voluntary Disclosure and Settlement of Violations of the Buildings Constructed in Violation of the Building Bye-laws in the Corporations and the Municipalities Act, 2004
1. Short title commencement and application.
(1)This Act may be called the Punjab One-Time Voluntary Disclosure and Settlement of Violations of the Buildings constructed in violation of the Building Bye-laws in the Corporations and the Municipalities Act, 2004.(2)It shall come into force at once.(3)This Act shall apply to arrears falling under the jurisdiction of the Corporations and the Municipalities in the State of Punjab.
