Section 123(2) in Punjab Regional and Town Planning and Development Act, 1995
(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).
