Section 7 in The Punjab New Mandi Townships (Development and Regulation) Act, 1960
7. Power of Administrator to direct modification of sanctioned plan of a building before its completion.
- If at any time before the completion of a building of which the erection or re-erection has been sanctioned under section 5, the Administrator finds that any modification of the sanctioned plan is necessary, he may direct that the building be modified accordingly, subject to payment of compensation by the State Government for any loss incurred by owner on account of such modification.
