Section 3(b) in Punjab One-time Voluntary Disclosure and Settlement of Building constructed in Violations of the Building Bye-laws Act, 2019
(b)in case of a Municipal Council or a Nagar Panchayat or an Improvement Trust, Executive Officer concerned;(i)for residential buildings;(ii)for non-residential buildings up to plot area of 500 square yards; and(iii)for non-residential buildings of plot area of more than 500 square yards in case of a Municipal Council or a Nagar Panchayat or an Improvement Trust, Regional Deputy Director concerned, Urban Local Bodies.
