Section 9(1) in The East Punjab Refugees Rehabilitation (Buildings and Building sites) Act, 1948
(1)The purchaser shall be bound -(a)to comply with any general or special order of a Rehabilitation Authority relating to the inspection of premises or buildings raised on the site, or building purchased, as the case may be;(b)to furnish any information which the aforesaid authority may require relative to the purpose to which the building or site is being put or as to the condition of the building.
