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[Cites 0, Cited by 1] [Section 143] [Entire Act]

State of Punjab - Subsection

Section 143(3) in Punjab Regional and Town Planning and Development Act, 1995

(3)Notwithstanding anything contained in any law for the time being in force, no person, authority or a Department of the State Government shall sanction any building plan, give water connection, sewerage connection, telephone connection or electricity connection to any building or land, in respect of which prohibition under sub-section (1) has been imposed.