Section 170 in Punjab Regional and Town Planning and Development Act, 1995
170. Restriction on summoning of members, officers and other employees of Authority.
- No member, officer or other employee of the Authority shall, in any legal proceedings to which the Authority is not a party, be required to produce any register or document the contents of which can be proved under the preceding section by a certified copy, or to appear as a witness to prove the matters and transactions recorded therein, unless by order of the court made for special cause.
