Section 102(1) in Punjab Regional and Town Planning and Development Act, 1995
(1)Within one month from the date on which the sanction of the State Government to the draft scheme is published in the Official Gazette under sub-section (1) of section 93, the State Government shall, where necessary for the purposes of one or more schemes received by it for sanction, appoint any person possessing such qualifications as may be prescribed to be an Arbitrator and his duties shall be as hereinafter provided.
