Section 4(2) in The Pepsu Occupancy Tenants (Vesting of Proprietary Rights) Act, 1954
(2)For the purpose of determining the amount of compensation, payable to a landlord, the special officer may, of his own motion, and shall, on receipt of an application under sub-section (1), issue notice to the parties concerned and, after giving the parties an opportunity of being heard and after making such inquiry as he may consider necessary, the special officer shall make an award determining the amount of compensation payable by the occupancy tenant in accordance with the provisions of sections 5 and 6.
