Section 6 in The Punjab Laws (Special Provisions) Act, 2016
6. Provisions of this Act not to apply in certain cases.
- During the period of operation of this Act, no relief shall be available under the provisions of section 3 in respect of the following categories of unauthorized development, namely:-(a)any construction unauthorisedly started or continued on or after the 1st day of April, 2013;(b)encroachment on public land;(c)area, which is notified under the Land Acquisition Act, 1894, the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, the Forest (Conservation) Act, 1980, the Punjab Land Preservation Act, 1900, the Environment (Protection) Act, 1986 and the Works of Defence Act, 1903 or an area covered under any other Central or State Act; and(d)any type of building as may be decided by the Government.
