Section 131(2) in Punjab Regional and Town Planning and Development Act, 1995
(2)If the owner referred to in sub-section (1) fails to make the payment within the prescribed period, the Arbitrator shall, if the Authority so requests, acquire the original plot of such defaulter and apportion the compensation among the owner and other persons interested in the plot on payment by the Authority of the value of such plot estimated as its market value at the date of declaration of intention to make a scheme and without reference to improvements contemplated in the scheme and thereupon the plot included in the final scheme shall vest absolutely in the authority free from all encumbrances, but subject to the provisions of this Act :Provided that the payment made by the Authority on account of the value of original plot shall not be included in the cost of the scheme.
