Section 5 in The Punjab One-Time Voluntary Disclosure and Settlement of Violations of the Buildings Constructed in Violation of the Building Bye-laws in the Corporations and the Municipalities Act, 2004
5. Constitution of Committees.
(1)For the purpose of determining as to whether a building has been constructed in a prime area or in any other area for the purpose of section 4, a committee shall be constituted by the State Government comprising the following, namely :-(a)in the case of a Corporation, the Deputy Commissioner, the Commissioner, the concerned Sub-Divisional Magistrate, the Senior Town Planner or the Divisional Town Planner, in whose jurisdiction, the building in question falls; and(b)in the case of a Municipal Council and a Nagar Panchayat, the Deputy Commissioner, the Sub-Divisional Magistrate, the Executive Officer and the Divisional Town Planner, in whose jurisdiction, the building in question falls.(2)The Committees constituted under sub-section (1), shall be headed by the Deputy Commissioner.(3)The Committees constituted under sub-section (1), shall determine the prime area or the other area, as the case may be, keeping in view the location of the building and declare as such on the basis of the market rate of the land fixed by the Deputy Commissioner for the purpose of registration of a conveyance deed in respect of such area, such committees shall complete their task within a period of one month positively from the date of coming into force of this Act.
