Section 26 in Punjab Colonisation of Government Lands (Punjab) Act, 1912
26. Provisions for re-entry on and compensation for building on sites allotted for residential purposes.
- In any case where a tenant has been allotted a site for residential purposes in consideration of his tenancy, and such tenancy has been resumed under the provisions of sections 24 and 25 of this Act, the Collector may re-enter on and take possession of such site:Provided that the Collector shall fix and pay to the said tenant reasonable compensation for, or permit him to remove, any buildings or improvement made by him on such site.
