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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(1)(c) in The Punjab Laws (Special Provisions) Act, 2016

(c)erected or re-erected unauthorized buildings in a colony in contravention with the provisions of the Punjab Regional and Town Planning and Development Act, 1995 or the Punjab Municipal Corporation Act, 1976 or the Punjab Municipal Act, 1911 or the Punjab Town Improvement Act, 1922 or any other law for the time being in force prior to commencement of this Act, shall be deemed to have been suspended and no further punitive action shall be taken during the aforesaid period of six months. However, after the expiry of period of six months, the prosecution proceedings shall be continued in the cases, which are pending in the competent court of law except in the cases where the offence has been compounded and plot or building, as the case may be, has been regularized by the competent authority under the aforesaid Act.