Section 6 in The Punjab New Mandi Townships (Development and Regulation) Act, 1960
6. Power of Administrator to stop unauthorised building operations and penalty for breach and disobedience.
- Where the erection or re-erection of a building has been commenced without sanction or is being carried on as such or in contravention of the terms of any sanction, the Administrator may, by a notice to be served on the owner, or by affixing it at the site or on the building, direct that the building operations be discontinued.
