Section 29 in The Punjab Development of Damaged Areas Act, 1951
29. Consequences of erection etc., in contravention of sanctioned scheme.
(1)If any person, without the permission of the Trust, erects, re-erects, adds to, or alters any building in contravention of any scheme sanctioned by the Trust under this Act for any damaged area, the Chairman of the Trust may(a)by a written notice, direct that the building, alteration, or addition be stopped; and(b)require such building, alteration or addition to be altered or demolished, as he may deem necessary.(2)Notwithstanding anything contained in any other for law the time being in force, no person shall have a right to claim compensation for any damages done in execution of the requisition of the Chairman under the foregoing sub-section.
