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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(2) in The Punjab Laws (Special Provisions) Act, 2016

(2)All notices issued by any local authority for initiating action against the categories of unauthorized colonies referred to in sub-section (1), shall be deemed to have been suspended and no punitive action shall be taken during the said period of six months.