Section 146(2) in Punjab Regional and Town Planning and Development Act, 1995
(2)Without prejudice to the provisions of sub-section (1), if the Competent Authority after making such enquiry as it may consider necessary and after affording an opportunity of being heard to the person concerned, is satisfied that such person has committed a breach of the provisions referred to in the said sub-section, it may pass an order, requiring that person to restore to its original state or to bring into confirmity with the conditions which have been violated, as the case may be, building or land in respect of which such contravention as is described in the said sub-section has been committed and if such person fails to do so within two months of the order, may itself take such measures as may appear to it to be necessary to give effect to the order and the cost of such measures shall, if not paid on demand being made to him, be recoverable from such person as an arrears of land revenue.
