Section 56(6) in Punjab Regional and Town Planning and Development (General) Rules, 1995
(6)The Arbitrator shall record and enter in the Scheme every decision given by him in respect of any of the particulars specified in Section 102 and the redistribution and valuation statement and the financial statement shall be sent out and recorded in Form XVII and Form XVIII respectively and in such other form including written matter as may be prepared by the Arbitrator.
