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[Cites 0, Cited by 0] [Section 3B] [Entire Act]

State of Haryana - Subsection

Section 3B(1) in The Punjab Slum Areas (Improvement and Clearance) Act, 1961

(1)The competent authority may, by notification, direct that no person shall erect any building in a slum area except with the prior permission in writing of the competent authority.