Section 21 in The Punjab Slum Areas (Improvement and Clearance) Act, 1961
21. Chapter not to apply to eviction of tenants from certain buildings.
- Nothing in this Chapter shall apply to or in relation to the execution of any decree or order under any law or the eviction of a tenant from any building in a slum area belonging to the State Government or any local authority.[Chapter VI-A] [Chapter VI-A inserted by Haryana Act No. 7 of 1990.] Slum Clearance Board
