Section 142(2) in Punjab Regional and Town Planning and Development Act, 1995
(2)In disposing of an appeal, the Tribunal of Appeal may, after giving the appellant an opportunity of making his representation and also hearing the Authority -(i)confirm, reduce, enhance or annul the order of assessment, or(ii)set aside such order and direct the Arbitrator to make a fresh assessment after such further enquiry as may be directed, or(iii)pass such other order as it may think fit.
