Section 65 in Punjab Regional and Town Planning and Development (General) Rules, 1995
65. Procedure to be followed by the Tribunal of Appeal under sub-section (4) of Section 135.
(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.(2)The Tribunal of Appeal shall record its decision in writing in every case where the decision of the Arbitrator under clause (iv) to (xi) and clauses (xiv), (xv), (xvi), (xviii), (xix) and (xx) of sub-section (3) of Section 102 of the Act is modified, varied or rejected by it.(3)On receipt of a reference from the Authority under sub-rule (1) the Tribunal of Appeal shall give notice as it deems sufficient to the parties concerned. (Section 135(4) and 180(2)(zv).)
