Section 89(1) in Punjab Regional and Town Planning and Development Act, 1995
(1)If it appears to the Competent Authority that it is expedient in the interests of the proper planning of any area (including the interests of amenities), having regard to the [Master Plan prepared or under preparation or revision] [Substituted by Punjab Act No. 13 of 2003.] -(a)that any use of land should be discontinued; or(b)that any conditions should be imposed on the continuance of use of any land; or(c)that any building or work should be altered or removed the Competent Authority, may, by notice served on the owner -(i)require the discontinuance of that use; or(ii)impose such conditions, as may be specified in the notice, on the continuance of use of the land; or(iii)require such steps, as may be specified in the notice, to be taken for the alteration or removal or any building or work, as the case may be, within such period, being not less than thirty days from the date of service of such notice, as may be specified therein.
