Section 15 in The Punjab Development of Damaged Areas Act, 1951
15. Trust may make reference to the Tribunal.
- As soon as the Collector has made his award it shall be intimated to the Trust, which shall within thirty days of the date of the announcement of the award either notify its intention to make a reference to the Tribunal in the manner stated in section 19 against the amount awarded by the Collector or place the amount awarded at his disposal.
