Section 24 in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963
24. Savings.
- Nothing in this Act shall affect the power of the Government or any other authority to acquire land or to impose restriction upon the use and development of land law for the time being in force, or to permit comprised in the controlled area under any other the settlement of a claim arising out of the exercise of powers under this Act by mutual agreement.
