Section 57(1) in Punjab Regional and Town Planning and Development (General) Rules, 1995
(1)The final scheme drawn by the Arbitrator in accordance with the draft scheme under clause (xxi) of sub-section (3) of Section 102 shall provide for, -(a)all matters specified in sub-section (2) of Section 91;(b)all matters specified in clauses (i) to (xx) of sub-section (3) of Section 102 as per decision of the Arbitrator, if no appeal is preferred; and(c)all matters specified in clauses (i) to (xi) and clauses (xiv), (xv), (xvi), (xviii), (xix) and (xx) of sub-section (3) of Section 102 as per decision of the Tribunal of Appeal, if appeals are preferred under sub-section (3) of Section 102. (Sections 102(3) and 180(2)(zo).)
