Section 13 in The Punjab Slum Areas (Improvement and Clearance) Act, 1961
13. Land acquired by State Government to be made available to the competent authority.
- Where any land in a slum area or clearance area has been acquired under this Act the State Government shall make the land available to the competent authority for the purpose of executing any work of improvement or carrying out any order of demolition or for the purpose of re-development.
