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[Cites 0, Cited by 0] [Section 155] [Entire Act]

State of Punjab - Subsection

Section 155(2) in Punjab Regional and Town Planning and Development Act, 1995

(2)Subject to the provisions of proviso to sub-section (1), the Competent Authority or any officer authorised by it may enter into or upon any land, building, execution or operation with or without assistants or workmen for the purpose of checking of any violation of the provisions of this Act.