Section 178 in Punjab Regional and Town Planning and Development Act, 1995
178. Exemptions.
(1)Nothing in this Act shall apply to the operational constructions.(2)Where the State Government is of the opinion that operation of any of the provisions of this Act causes any undue hardship or circumstances exist which render it expedient so to do, it may, subject to such terms and conditions as it may impose, by general or special order, exempt class of persons or areas, from all or any of the provisions of this Act.
