Section 56(5) in Punjab Regional and Town Planning and Development (General) Rules, 1995
(5)If during the proceedings, it appears to the Arbitrator that there are conflicting claims or any difference of the opinion with regard to any of the particulars of the Scheme, the Arbitrator shall give his decision with reasons therefor and decision so recorded shall be appended to the Scheme at the time of its submission to the State Government for sanction under sub-section (2) of Section 112.
