Section 111(2) in Punjab Regional and Town Planning and Development Act, 1995
(2)The salary of the President of the Tribunal of Appeal or the Assessors who are salaried Government Officers, and any remuneration payable under sub- section (1) of this section and fees payable to an Arbitrator under sub- section (2) of section 106 and all expenses incidental to the working of the Tribunal of Appeal shall, unless the State Government otherwise determines, be defrayed out of the funds of the Authority and shall be added to the cost of the scheme.
