Section 102(4) in Punjab Regional and Town Planning and Development Act, 1995
(4)The Arbitrator shall decide all matters referred to in sub-section (3) within a period of four months from the date of his appointment :Provided that the State Government may, if it thinks fit, whether the said period has expired or not, and whether all the matters referred to in sub- section (3) have been decided or not, extend, from time to time, by a notification in the Official Gazette, the period for deciding all the matters referred to in sub-section (3).
