Section 128 in Punjab Regional and Town Planning and Development Act, 1995
128. Compensation in respect of property or right injuriously affected by scheme.
- The owner of any property or right which is injuriously affected by the making of a scheme shall, subject to provisions of section 130, if he makes a claim before the Arbitrator within sixty days of the receipt of the notice from the Arbitrator, be entitled to obtain compensation in respect thereof from the Authority or from any person benefited or partly from the Authority and partly from such person as the Arbitrator may in each case determine.
