Section 109(1) in Punjab Regional and Town Planning and Development Act, 1995
(1)The Tribunal of Appeal shall, after making such enquiry as it may think fit, decide all matters arising out of clauses (iv) to (xi) (both inclusive) and clauses (xiv), (xv), (xvi), (xviii), (xix) and (xx) of sub-section (3) of section 102 in respect of appeals preferred before the Tribunal of Appeal and may either confirm the proposals of the Arbitrator or direct him where necessary to reconsider, vary or modify his proposals only in respect of aforesaid matters.
