Section 113(1) in Punjab Regional and Town Planning and Development Act, 1995
(1)The State Government may, within a period of one hundred twenty days from the date of receipt of the final scheme under section 112 from the Arbitrator, or, within such further period as the State Government may extend, by notification in the Official Gazette, either sanction the scheme or refuse to give such sanction :Provided that in sanctioning the scheme the State Government may make such modifications as may in its opinion be necessary for the purposes of rectifying an error, irregularity or infirmity.
