Section 137 in Punjab Regional and Town Planning and Development Act, 1995
137. Execution of works in final scheme by the Authority.
(1)The Authority shall complete all the works provided in a final scheme within the period specified in the final scheme by the Arbitrator under clause (xxi) of sub- section (3) of section 102:Provided that, in exceptional circumstances on application by the Authority, the State Government may by an order in writing specifying those circumstances, grant to the Authority in this behalf further extension of time as it may deem fit.(2)If the Authority fails to complete all the works within the specified period or within the period extended under sub-section (1), the State Government may, notwithstanding anything contained in sub-section (1), require the Authority to complete the works within such further period as it may consider reasonable or appoint an officer to complete such works at the cost of the Authority and recover the cost from the Authority in the prescribed manner.
