Section 20(2) in The Bonded Labour System (Abolition) Ordinance, 1975
(2)Notwithstanding anything to the contrary contained in the relevant law, the corporation shall, in collaboration with the prescribed agency, be the sole authority for execution of works in the areas entrusted to the corporation under sub-section (1), except in cases where land holders execute works in their respective land holdings, within the period and in the manner specified by the competent authority.
