Section 123 in Punjab Regional and Town Planning and Development Act, 1995
123. Cost of scheme.
(1)The cost of a scheme shall include, -(a)all sums payable by the Authority under the provisions of this Act which are not specifically excluded from the cost of the scheme.(b)all sums spent or estimated to be spent by the Authority in the making and in the execution of the scheme, the estimates for works included in the scheme being made on the date, the final scheme is drawn up by the Arbitrator under clause (xxi) of sub-section (3) of section 102;(c)all sums payable as compensation for land reserved or allotted for any public purpose or purpose of the Authority which is solely beneficial to the owners or residents within the area of the scheme;(d)such portions of the sums payable as compensation for land reserved or allotted for any public purpose or purpose of the Authority which is beneficial partly to the owners or residents within the area of the scheme and partly to the general public as is attributable to the benefit accruing to the allotment;(e)all legal expenses incurred by the Authority in the making and in the execution of the scheme; and(f)the amount by which the total of the values of the original plots exceeds the total of the values of the plots included in the final scheme, each of such plots being estimated at its market value at the date of declaration of intention to make a scheme, with all the buildings and works thereon on that date and without reference to improvements contemplated in the scheme other than improvements due to the alteration of its boundaries.(2)If in any case the total of the value of the plots included in the final scheme exceeds the total of the value of the original plots, each of such plots being estimated in the manner provided in clause (f) of sub-section (1), then the amount of such excess shall be deducted in arriving at the cost of scheme as defined in sub-section (1).
