Section 23(1) in The Punjab Development of Damaged Areas Act, 1951
(1)The Tribunal may, on any reference make to it, make any order for the payment of compensation to any person proved to be entitled to it and may either maintain or modify the award of the Collector:Provided that the Tribunal shall not question the amounts notified by the State Government under section 12 as the cost of a scheme and the income from it.
