Section 8(2) in Punjab Laws (Special Provisions for Regularization of Unauthorized Colonies) Act, 2018
(2)On receiving application duly made under sub-section (1) and on payment of charges and fee specified in the policy relating to change of land use, regularization or development charges, license fee or permission fee, social infrastructure fund, compounding fee etc., the competent authority may pass an order,-(i)granting regularization unconditionally; or(ii)granting regularization subject to such conditions as it may think necessary to impose; or(iii)refusing regularization; and(iv)where regularization is granted subject to the conditions or is refused, such conditions or refusal shall be communicated to the applicant in writing.
