Section 54 in The Punjab Town Improvement Act, 1922
54. Reference of disputes to tribunal.
(1)If any question or dispute arises-(a)between the trust and the previous owner of any street or part thereof which has vested in the trust under section 46 and has been altered or closed by it, as to the sufficiency of the compensation paid or proposed to be paid under sub-section (3) of that section, or(b)between the trust and any person who was entitled as of right, to use as a means of access any street or part thereof, which has vested in the trust under the said section -(i)as to whether the alteration or closing of such street or part causes special damage or substantial inconvenience to owners of property adjacent thereto or to residents in the neighbourhood, or(ii)as to whether the other means of access provided or proposed to be provided under sub-section (4) of the said section are reasonably sufficient, or(iii)as to the sufficiency of any compensation paid or proposed to be paid under the said sub-section (4), or(c)between the trust and any person as to the sufficiency of any compensation paid or proposed to be paid to him under sections 30, 31 or 102,the matter shall be determined by the tribunal, hereinafter defined, if referred to it either by the trust or by the claimant within a period of three months from the date on which the said person was informed of the decision of the trust fixing the amount of compensation to be paid to him or of the rejection of his claim to compensation by the trust, and the determination of the tribunal shall be final :Provided that the tribunal shall not entertain the application of any claimant who has not applied to the trust for compensation within three months of the date on which his claim to compensation accrued.(2)The provisions of sections 5, 6 and 12 of the Limitation Act shall be applicable in determining whether any claim shall be entertained.(3)If a reference to the tribunal be not made within the period prescribed by sub-section (1), the decision of the trust shall be final.(4)For the purpose of determining any matter referred to it under sub- section (1), the tribunal shall have all the powers with regard to witnesses, documents and costs which it would have if the Land Acquisition Act, 1894 [1 of 1894], as modified by section 59 of this Act, were applicable to the case.
