Section 12 in The Punjab Development of Damaged Areas Act, 1951
12. Execution of scheme by the Trust.
(1)On possession of the land comprised in any sanctioned scheme being delivered to the Trust, it shall proceed to execute the scheme.(2)The Trust shall, as soon as after but not later than three years from the date of the sanction of the scheme, submit for the scrutiny of the State Government an accurate statement which shall contain the following particulars:-(a)the actual costs of the scheme;(b)the income derived from the scheme;(c)the particulars and the estimated value of the plots and any material thereon that remain to be sold; and(d)the estimated value of the other sources of income from the scheme which remain outstanding.(3)The State Government shall, after such scrutiny as it may deem necessary, notify the details of the aforesaid statement.
