Section 6(2) in The Punjab Resumption of Jagirs Act, 1957
(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.]
