Section 13(2) in The Punjab Development of Damaged Areas Act, 1951
(2)Notwithstanding anything contained in any other law for the time being in force, the total compensation payable for any land acquired under this Act shall be difference between -(a)The income of the scheme, which shall include the estimated value of the plots and the material thereon that remain to be sold and the other sources of income from the scheme which remain outstanding, and(b)the costs of the scheme, as notified in the statement under section 12.
