Section 20 in The Bonded Labour System (Abolition) Ordinance, 1975
20. Sanction of projects.
(1)The State Government may, by notification in the Official Gazette, sanction, any project, specifying the areas entrusted to the corporation, and the works to be executed by the corporation in such areas.(2)Notwithstanding anything to the contrary contained in the relevant law, the corporation shall, in collaboration with the prescribed agency, be the sole authority for execution of works in the areas entrusted to the corporation under sub-section (1), except in cases where land holders execute works in their respective land holdings, within the period and in the manner specified by the competent authority.(3)Only such of the provisions contained in the relevant law, as empower the competent authority to execute or to get the works executed, shall cease to apply in relation to the areas entrusted to the corporation under sub-section (1) and, in particular, nothing herein contained shall affect the exercise of powers and performance of functions by' the competent authority in relation to issue of any notices, requisitions, and directions by it to land-holders for execution of the works.
