Section 6(3) in Punjab Bhondedar, Butemar, Dohlidar, Insar Miadi, Mukarraridar, Mundhimar, Panahi Qadeem, Saunjidar, or Taraddadkar (Vesting of Proprietary Rights) Act, 2020
(3)Any land owner whose rights have been extinguished under this Act may, within two years from the day of the order extinguishing his rights, title and interests apply to the Collector, in such form and manner as may be prescribed, for the release of compensation payable to him:Provided that the Collector may, within a period not exceeding five years from the date of his order, entertain an application after the expiry of the period of two years if he is satisfied that the applicant was prevented by sufficient cause from filing the application in time and in case no such an application is received within five years, the amount deposited by a person of the specified category shall stand forfeited to the Government.
