Section 105(4) in Punjab Regional and Town Planning and Development Act, 1995
(4)The President of the Tribunal of Appeal and the Assessors shall be appointed for such period as may be required to decide appeals preferred against the decisions under clauses (iv) to (xi) (both inclusive) and clauses (xiv), (xv), (xvi), (xviii), (xix) and (xx) of sub-section (3) of section 102.
