Section 85(1) in Punjab Regional and Town Planning and Development Act, 1995
(1)If it appears to the Competent Authority that it is necessary or expedient having regard to the Master Plan prepared or [under preparation or revision] [Substituted for the words 'under preparation' by Punjab Act No. 13 of 2003.] and to any other material considerations, that any permission to develop land granted under this Act or any other law for the time being in force should be revoked or modified, it may, after giving a reasonable opportunity of being heard to the person in whose favour the permission has been granted, by an order revoke or modify the permission to such extent as appears to it to be necessary:Provided that -(a)where the permission relates to the carrying out of building or other operation, no such order -(i)shall affect such of the operations as have been previously carried out;(ii)shall be passed after there operations have been completed;(b)where permission relates to a change of use of land, no such order shall be passed at any time after the change has taken place.
