Section 3A in The Punjab Slum Areas (Improvement and Clearance) Act, 1961
3A. [ Registration of buildings in slum areas. [Inserted by Haryana Act No. 7 of 1990.]
(1)The owner or occupier of every building situated in any slum area shall send to the competent authority a statement in such form and within such period as may be prescribed.(2)On receipt of the statement under sub-section (1) the competent authority shall, on being satisfied about the correctness of the statement, register the building in a register maintained for the purpose and containing such particulars as may be prescribed and shall issue, in the prescribed form, a registration certificate to the owner or occupier of the building.
