Section 7 in Punjab Laws (Special Provisions for Regularization of Unauthorized Colonies) Act, 2018
7. Competent Authority.
- The Chief Administrator of the concerned Special Development Authority in case of area falling outside municipal limits, the Commissioner, Municipal Corporation, in case of area falling within Municipal Corporation limits and the Regional Deputy Director, Local Government for the area falling within municipal limits of Municipal Council or Nagar Council or any other person or authority notified by the Government, shall be the competent authority to exercise and perform all or any of the powers and functions under this Act.
