Section 137(1) in Punjab Regional and Town Planning and Development Act, 1995
(1)The Authority shall complete all the works provided in a final scheme within the period specified in the final scheme by the Arbitrator under clause (xxi) of sub- section (3) of section 102:Provided that, in exceptional circumstances on application by the Authority, the State Government may by an order in writing specifying those circumstances, grant to the Authority in this behalf further extension of time as it may deem fit.
