Section 65(1) in Punjab Regional and Town Planning and Development (General) Rules, 1995
(1)If any question arises whether a sum is due to the Authority within the meaning of sub-section (2) of Section 135, it shall be referred to the Tribunal of Appeal constituted under Section 105 who shall after making such inquiry as it may deem fit and after giving to the person by whom the same alleged to be payable an opportunity of being heard, decide the question referred to it, as far as possible, in the same manner as is followed by a civil court in deciding appeals under the Code of Civil Procedure, 1908.
