Section 140(1) in Punjab Regional and Town Planning and Development Act, 1995
(1)On receipt of a reference from the Authority for the assessment of development charge under section 141, the Arbitrator may, after serving a notice in writing on the person liable to pay development charge and after giving them opportunity of being heard and after calling a report in this behalf from the Authority, assess the amount of development charge payable by such persons in respect of the lands or buildings owned by them.
