Section 96 in Punjab Regional and Town Planning and Development Act, 1995
96. Re-constituted plots.
(1)If the draft scheme requires re-constitution of plots, the size and shape of reconstituted plots shall be determined, so far as may be, to render them suitable for building purposes, and where a plot is already built upon, to ensure that the building, as far as possible complies with the provisions of the scheme as regards open spaces.(2)For the purpose of sub-section (1), a draft scheme may contain proposals, -(a)to form a re-constituted plot of an original plot by alteration of the boundaries of the original plot, if necessary;(b)to form a re-constituted plot from an original plot by the transfer wholly or partly of the adjoining lands;(c)to provide, with the consent of the owners, that two or more original plots each of which is held in ownership in severality or in joint ownership, shall hereafter, with or without alteration of boundaries, be held in ownership in common as a reconstituted plot;(d)to allot a re-constituted plot to any owner dispossessed of land in furtherance of the scheme; and(e)to transfer for ownership of an original plot from one person to another.
