Section 115 in Punjab Regional and Town Planning and Development Act, 1995
115. Effect of final scheme.
- On and after the date on which a final scheme comes into force -(a)all land required by the Authority shall, unless it is otherwise determined in such scheme, vest absolutely in the Authority free from all encumbrances;(b)all rights in the original plots which have been reconstituted shall terminate and the re-constituted plot shall become subject to the rights settled by the Arbitrator;(c)the Authority shall hand over possession of the re-constituted plots to the owners to whom they are allotted in the final scheme.
