Section 102(3) in Punjab Regional and Town Planning and Development Act, 1995
(3)In accordance with the prescribed procedure, every Arbitrator may,-(i)after notice given by him in the prescribed manner, define, demarcate and decide the areas allotted to, or reserved for the public purposes or purposes of the Authority, and also the reconstituted plots;(ii)after notice given by him in the prescribed manner, decide the person or persons to whom a reconstituted plot is to be allotted, and when such plot is to be allotted to persons having ownership in common, decide the shares of such persons;(iii)estimate the value of and fix the difference between the values of the original plots and the values of the reconstituted plots included in the final scheme in accordance with the provisions of clause (f) of sub- section (1) of section 123;(iv)estimate the compensation payable for the loss of the area of the original plot in accordance with the provisions of clause (f) of sub- section (1) of section 123 in respect of any original plot which is wholly acquired under the scheme;(v)determine whether the areas allotted or reserved for the public purpose or purposes of the Authority are beneficial wholly or partly to the owners or residents within the area of the scheme;(vi)estimate the proportion of the sums payable as compensation on each plot used, allotted or reserved for the public purpose or purposes of the Authority which is beneficial partly to the owners or residents within the area of the scheme and partly to the general public, which shall be included in the construction of the scheme;(vii)determine the proportion of contribution to be levied on each plot used, allotted or reserved for a public purpose or purposes of the Authority which is beneficial partly to the owners or residents within the area of the scheme and partly to the general public;(viii)determine the amount of exemption, if any, from the payment of the contribution that may be granted in respect of plots or portions thereof exclusively used or occupied for religious or charitable purposes at the date on which the final scheme is drawn up under clause (xxi) of this sub-section;(ix)estimate the value of reconstituted plots included in the final scheme and the increment to accrue in respect of such plots in accordance with the provisions of section 124;(x)calculate the proportion in which the increment in respect of the reconstituted plots included in the final scheme shall be liable to contribution to the cost of the scheme in accordance with the provisions of section 123;(xi)calculate the contribution to be levied on each reconstituted plot included in the final scheme;(xii)determine the amount to be deducted from or added to, as the case may be, the contribution leviable from a person in accordance with the provisions of section 126;(xiii)provide for the total or partial transfer of any right in an original plot to a reconstituted plot or provide for the extinction of any right in an original plot in accordance with the provisions of section 130;(xiv)estimate the amount of compensation payable under section 97;(xv)where a plot is subject to a mortgage with possession or a lease, decide the proportion of compensation payable to or contribution payable by the mortgagee or lessee on one hand and the mortgagor or lessor on the other;(xvi)estimate with reference to claims made before him, after the notice given by him in the prescribed manner, the compensation to be paid to the owner of any property or right injuriously affected by the making of a scheme in accordance with the provisions of section 128;(xvii)determine the period in which the works provided in the scheme shall be completed by the Authority;(xviii)determine the amount of development charge leviable under Chapter XIII and the apportionment and mode of recovery;(xix)determine on the request of the Authority, the amount of betterment charge leviable under Chapter XIII;(xx)determine such other matters as may be prescribed;(xxi)draw in the prescribed form the final scheme in accordance with the draft scheme :Provided that :-(a)he may make variations from the draft scheme;(b)he may, with the previous sanction of the State Government after hearing the Authority and any owner who may raise objections, make substantial variations in the draft scheme.Explanation - For the purpose of sub-clause (b) of the aforesaid proviso "substantial variation" means increase in the total cost of the draft scheme by more than twenty per cent or twenty lacs of rupees, whichever is higher, on account of the provision of the works or the reservation of additional sites for public purposes included in the final scheme drawn up by the Arbitrator.
