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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(1)(c) in Amritsar Walled City (Recognition of Usage) Act, 2016

(c)"building violation" means construction of a building made in violation of its sanctioned plan or without getting the plan sanctioned from the Competent Authority, whole or part of which is non compoundable as per clause 3.15 of the building bye-laws made under the Punjab Municipal Corporation Act, 1976;