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[Cites 0, Cited by 1] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(1) in Punjab Apartment and Property Regulation Act, 1995

(1)No person shall raise construction of any building, lay roads or water supply lines or sewerage lines or erect electricity poles in a colony, in respect of which licence has not been obtained from the competent authority.