Section 65(1) in The Punjab Town Improvement Act, 1922
(1)For the purpose of determining the award to be made by the tribunal under the Land Acquisition Act, 1894 [1 of 1894] -(a)if there is any disagreement as to the measurement of land, or to the amount of compensation or costs to be allowed, the opinion of the majority of the members of the tribunal shall prevail;(b)notwithstanding anything contained in the foregoing clause, the decision on all questions of law and title and procedure shall rest solely with the president of the tribunal, and such questions may be tried and decided by the president in the absence of assessors unless the president considers their presence necessary.(c)[ The President of the Tribunal may record evidence on any matter in the absence of assessors unless he considers their presence necessary.] [Added vide Punjab Act No. 4 of 1976.]
