Section 133(2) in Punjab Regional and Town Planning and Development Act, 1995
(2)Where two or more reconstituted plots included in a final scheme are in the same ownership, the net amount payable by such owner under the provisions of this Act shall be distributed over his several reconstituted plots in proportion to the increments which is estimated to accrue in respect of each reconstituted plot, unless the owner and the authority agree to a different method of distribution.
