Section 11(2) in The Punjab Minor Canals Act, 1905
(2)In every such case the [State Government] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] shall cause to be paid to the person whose right is suspended or extinguished, compensation to be assessed by the Collector under section 55. In assessing compensation for the purposes of this section, the Collector shall also have regard to the character of the right, the period during which it has been enjoyed and the damage likely to be occasioned by its suspension or extinction.
