Section 131 in Punjab Regional and Town Planning and Development Act, 1995
131. Provision for case in which value of re-constituted plot is less than the amount payable by owner.
(1)If from any cause, the total amount due to the Authority under the provisions of this Act from the owner or a re-constituted plot to be included in the final scheme exceeds the value of such plot estimated on the assumption that the scheme has been completed, the Arbitrator shall, at the request of the Authority, direct the owner of such plot to make payment to the Authority of the amount of such excess.(2)If the owner referred to in sub-section (1) fails to make the payment within the prescribed period, the Arbitrator shall, if the Authority so requests, acquire the original plot of such defaulter and apportion the compensation among the owner and other persons interested in the plot on payment by the Authority of the value of such plot estimated as its market value at the date of declaration of intention to make a scheme and without reference to improvements contemplated in the scheme and thereupon the plot included in the final scheme shall vest absolutely in the authority free from all encumbrances, but subject to the provisions of this Act :Provided that the payment made by the Authority on account of the value of original plot shall not be included in the cost of the scheme.
