Section 7(1) in Punjab One-time Voluntary Disclosure and Settlement of Building constructed in Violations of the Building Bye-laws Act, 2019
(1)The competent authority shall pass the final order(i)granting permission unconditionally; or(ii)granting permission subject to such conditions as it may think necessary to impose; or(iii)refusing permission; and(iv)where permission is granted subject to the conditions or is refused, the ground of imposing such conditions or such refusal shall be recorded in the order and such order shall be communicated to the applicant.
