Section 43(1) in Punjab Regional and Town Planning and Development Act, 1995
(1)Subject to any directions by the State Government under this Act, the Authority may dispose of -(a)any land acquired by it or transferred to it by the State Government without undertaking or carrying out any development thereon; or(b)any such land after undertaking or carrying out such development as it thinks fit to such persons, in such manner and subject to such terms and conditions as it considers expedient for securing proper development.
