Section 30A in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948
30A. [ Prohibition of cutting trees and erecting buildings, etc., during consolidation proceedings. [Substituted 30-A inserted by Punjab Act 12 of 1960.]
(1)After a notification under sub- section (1) of section 14 has issued and during the pendency of consolidation proceedings no landowner upon whom the scheme will be binding shall have power without the sanction of the Consolidation Officer to cut trees from, and erect buildings or other structures upon, any portion of his original holding included in the scheme.(2)If any person contravenes the provisions of sub-section (1) he shall, on conviction, be punishable with fine which may extend to five hundred rupees.(3)An offence under this section shall be cognizable and bailable.(4)If any building or other structure is erected in contravention of the provision of sub-section (1) and the landowner fails to remove it within one month of the date of publication of the shajra under sub-section (1) of section 21, it shall, without payment of any compensation vest in the new land-owner who enters into possession of that holding as a result of repartition.]
