Section 117 in Punjab Regional and Town Planning and Development Act, 1995
117. Power to enforce scheme.
(1)On and after the date on which the final scheme comes into force, the Authority may, after giving the prescribed notice and in accordance with the provisions of the scheme, -(a)remove, pull down or alter any building or other work in the area included in the scheme which is such as to contravene the scheme or in the erection of which or carrying out of which any provision of the scheme has not been complied with;(b)execute any work which it is the duty of any person to execute under the scheme in any case where it appears to the Authority that delay in the execution of work would prejudice the efficient operation of the scheme.(2)Any expenses incurred by the Authority under this section may be recovered from the person in default or from the owner of the original plot in the manner provided for the recovery of the sum due to the Authority under the provisions of this Act.(3)If any person questions any action of the Authority taken under sub- section (1) or sub-section (2) on the ground that such an action is not in accordance with or in conformity with the provisions of the scheme, the question so raised shall be referred for decision by the Authority to the State Government or any Officer authorised by the State Government in this behalf and the decision of the State Government or of the officer so authorised, as the case may be, shall be final and conclusive and binding on all persons.
