Section 50D(3) in The Punjab Town Improvement Act, 1922
(3)In case the trust elects to acquire the property, the compensation payable therefor shall be determined by the prescribed authority under this Act :Provided that the compensation payable for the property, apart from the buildings or other works thereon, shall not exceed the market value stated by the owner under sub-section (1).] [Added by Punjab Act 15 of 1952.]
