Section 56(6) in Punjab Regional and Town Planning and Development Act, 1995
(6)[ Except in such class or category of cases, which the State Government may, by order for the reasons to be recorded in writing, exempt, and except in the case of operational constructions or constructions in any area comprised in abadideh of any village, falling inside its lal lakir or phirni, no person shall, on or after publication of notification under sub-section (1), and till the date, the Regional Plan or the Master Plan comes into operation under section 64 or under section 75, as the case may be, institute or change the use of land for any purpose or carry out any development in respect of any land without the previous permission of the Competent Authority and the provisions of sections 67 and 68 mutatis mutandis shall apply to the grant of such permission:] [Substituted by Punjab Act No. 30 of 2006, dated 27.10.2006.][Provided that the exemptions granted in the case of operational constructions and constructions in the areas comprised in abadi-deh of any village falling inside its lal lakir or phirni, shall not apply in the case of development affecting heritage site or its vicinity.] [Proviso added by Punjab Act No. 13 of 2003.]
