Section 3 in Punjab Laws (Special Provisions for Regularization of Unauthorized Colonies) Act, 2018
3. Disposal of pending applications.
- All pending applications received by the local authority or the competent authority under the Punjab Laws (Special Provisions) Act, 2013, the Punjab Laws (Special Provisions) Act, 2014 and the Punjab Laws (Special Provisions) Act, 2016, shall also be dealt with under this Act.
