Section 5(3) in The Punjab One-Time Voluntary Disclosure and Settlement of Violations of the Buildings Constructed in Violation of the Building Bye-laws in the Corporations and the Municipalities Act, 2004
(3)The Committees constituted under sub-section (1), shall determine the prime area or the other area, as the case may be, keeping in view the location of the building and declare as such on the basis of the market rate of the land fixed by the Deputy Commissioner for the purpose of registration of a conveyance deed in respect of such area, such committees shall complete their task within a period of one month positively from the date of coming into force of this Act.
