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Supreme Court: Illegal Change of Land Use under Punjab Act Cannot be Legalised Later - (17 Feb 2026)

CIVIL

SC observed that a ‘Change of Land Use’ permission granted under the Punjab Regional Town Planning and Development Act without legal authority on the date of issuance cannot be validated later through ex post facto approval, unless the statute expressly permits such retrospective regularisation.

Tags : LAND   PUNJAB REGIONAL TOWN PLANNING AND DEVELOPMENT ACT   ILLEGAL  

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