Section 112 in Punjab Regional and Town Planning and Development Act, 1995
112. Decision of Arbitrator to be final in certain matters.
(1)Where no appeal has been made under section 104 decisions of the Arbitrator under clauses (iv) to (xi) and clauses (xiv), (xv) (xvi), (xviii), (xix) and (xx) of sub-section (3) of section 102 shall be final and binding on the parties.(2)The Tribunal of Appeal shall send a copy of its decision in appeal to the Arbitrator who shall then where necessary, make variation in the scheme in accordance with such decision and may also rectify such errors or omissions, if any, as may have been brought to his notice after publication of the final scheme as drawn up by him under clause (xxi) of sub-section (3) of section 102 and the Arbitrator shall forward such final scheme together with a copy of his decision under section 102 and a copy of the decision of Tribunal of Appeal to the State Government for the sanction of the final scheme.
