Section 6 in The Punjab Resumption of Jagirs Act, 1957
6. Procedure for payment of compensation.
- [(1) A jagirdar who is entitled under this Act to payment of compensation for the extinguishment and resumption of his jagir shall at any time before the 15th May, 1961, make in the manner prescribed an application to the Collector of the district in which his jagir or part thereof is situated or payable stating the grounds on which compensation is claimed by him :Provided that -(a)where in the event of the death of the jagirdar, whether before or after the commencement of this Act, his successor is unable to make an application within time due to the pendency of the succession proceedings of the deceased jagirdar, the application may be made within a period of two months from the date on which decision in such proceedings is communicated to him; and(b)where the Collector is satisfied that applicant was prevented by sufficient cause from making the application in time, he may entertain the application if it is made at any time within thirty days of the date fixed.(1A)Notwithstanding anything contained in sub-section (1), where on account of the passing of the Punjab Resumption of Jagirs (Amendment) Act, 1961, a jagirdar becomes entitled to the payment of compensation for the extinguishment and resumption of his jagir, he may make an application before the 15th May, 1961, or within four months from the date of determination of the successor to the jagir under section 7A, whichever is later, to the authority and in the manner specified in sub-section (1); and any application so made shall be deemed to be an application under sub-section (1) and shall be disposed of accordingly.](1B)[ Notwithstanding anything contained in sub-section (1) where on account of the passing of the Punjab Resumption of Jagirs (Haryana Amendment) Act, 1973, a jagirdar becomes entitled to the payment of amount for the extinguishment and resumption of his jagir, he may make an application before the 30th September, 1973, or within four months from the date of determination of the successor to the jagir under Section 7A, whichever is later, to the authority and in the manner specified in sub-section (1); and any application so made shall be deemed to be an application made under sub-section (1) and shall be disposed of accordingly.] [Added by Haryana Act, 25 of 1973.];(2)[ On receiving the application under sub-section (1), the Collector shall enquire into the claim and determine whether any compensation is due to the jagirdar or not, and where it is found to be so due he shall determine the amount payable to the jagirdar.] [Substituted by Punjab Act, No. 11 of 1960.](3)Where the amount of compensation determined as payable to the jagirdar under sub-section (2) does not exceed one thousand rupees, the Collector shall make an order for payment of such compensation to the jagirdar in the manner provided in [Section 5 or Section 5-A as the case may be.] [Added by Haryana Act, 25 of 1973.](4)Where the amount of compensation determined as payable under sub-section (2)-(a)exceeds one thousand rupees but does not exceed five thousand rupees, the Collector shall forward the claim to the Commissioner with his recommendation thereon;(b)exceeds five thousand rupees, the Collector shall forward the claim to the Financial Commissioner through the Commissioner with his recommendation thereon.(5)The Commissioner or the Financial commissioner, as the case may be, on receipt of the claim under sub-section (4), make an order whether any compensation is due to the jagirdar or not, and where it is found to be so due it shall be paid in the manner provided in [Section 5 or Section 5-A as the case may be.] [Added by Haryana Act, 25 of 1973.](2)[ On receiving the application under sub-section (1), the Collector shall enquire into the claim and determine whether any compensation is due to the jagirdar or not, and where it is found to be so due he shall determine the amount payable to the jagirdar.(3)Where the amount of compensation determined as payable to the jagirdar under sub-section (2) does not exceed one thousand rupees, the Collector shall make an order for payment of such compensation to the jagirdar in the manner provided in section 5.(4)Where the amount of compensation determined as payable under sub- section (2)-exceeds one thousand rupees but does not exceeds five thousand rupees, the Collector shall forward the claim to the Commissioner with his recommendation thereon;exceeds five thousand rupees the Collector shall forward the claim to the Financial Commissioner through the Commissioner with his recommendation thereon.(5)The Commissioner or the Financial Commissioner, as the case may be, on receipt of the claim under sub-section (4), make an order whether any compensation is due to the jagirdar or not and where it is found to be so due it shall be paid in the manner provided in section 5.] [Substituted by Punjab Act No. 11 of 1960.]
