Section 8 in Punjab Laws (Special Provisions for Regularization of Unauthorized Colonies) Act, 2018
8. Powers and functions of the competent authority.
(1)Any person intending to get unauthorized colony or building or apartment regularized under this Act, shall apply in writing or online to the competent authority for regularization in such form containing such particulars and accompanied by such documents and plans, as may be specified in the policy and by the competent authority.(2)On receiving application duly made under sub-section (1) and on payment of charges and fee specified in the policy relating to change of land use, regularization or development charges, license fee or permission fee, social infrastructure fund, compounding fee etc., the competent authority may pass an order,-(i)granting regularization unconditionally; or(ii)granting regularization subject to such conditions as it may think necessary to impose; or(iii)refusing regularization; and(iv)where regularization is granted subject to the conditions or is refused, such conditions or refusal shall be communicated to the applicant in writing.
