Section 131(1) in The Punjab State Election Commission Act, 1994
(1)Whenever in pursuance of the provisions of section 130, the State Government requisitions any premises, there shall be paid to the persons interested, compensation, the amount of which shall be determined by taking into consideration the following factors, namely :-(i)the rent payable in respect of the premises or if no rent is so payable, the rent payable for similar premises in the locality; and(ii)if as a result of the requisition of the premises, the person interested is compelled to change his residence or place of business, the reasonable expenses, if any, incidental to such change :Provided that where any person being aggrieved by the amount of compensation so determined makes an application within the prescribed time to the State Government for referring the matter to an arbitrator, the amount of compensation to be paid shall be such, as the arbitrator appointed in this behalf by the State Government, may determine :Provided further that where there is any dispute as to the right to receive the compensation, it shall be referred to by the State Government to an arbitrator appointed in this behalf by the State Government for determination, and shall be determined in accordance with the decision of such arbitrator.Explanation. - In this sub-section, the expression "person interested" means the person who was in actual possession of the premises requisitioned under section 130 immediately before the requisition, and where no person was in such actual possession, the owner of such premises.
