Section 5(3) in The Punjab Slum Areas (Improvement and Clearance) Act, 1961
(3)If the owner of the building is different from the person who owns the land on which the building stands and the expenses incurred by the competent authority under this section are recoverable from both these persons then such expenses shall be recovered from them in such proportion as may be determined by the competent authority or by an officer empowered by it in this behalf.
