Section 63 in Punjab Regional and Town Planning and Development (General) Rules, 1995
63. Period for making payment under sub-section (2) of Section 131.
- If the owner referred to in sub-section (1) of Section 131 fails to make the payments as per direction of the Arbitrator made under the said sub-section (1) within a period of thirty days from the date of the direction, the Arbitrator, if the Authority so requires, shall proceed to acquire the original plot in the manner provided in sub-section (2) of Section 131. (Sections 131(2) and 180(2)(zu).)
