Section 65(2) in Punjab Regional and Town Planning and Development (General) Rules, 1995
(2)The Tribunal of Appeal shall record its decision in writing in every case where the decision of the Arbitrator under clause (iv) to (xi) and clauses (xiv), (xv), (xvi), (xviii), (xix) and (xx) of sub-section (3) of Section 102 of the Act is modified, varied or rejected by it.
