Section 6 in Punjab Bhondedar, Butemar, Dohlidar, Insar Miadi, Mukarraridar, Mundhimar, Panahi Qadeem, Saunjidar, or Taraddadkar (Vesting of Proprietary Rights) Act, 2020
6. Conferment of proprietary rights and payment of compensation.
(1)The Collector upon acceptance of the application shall pass an order conferring proprietary rights on the applicant, and all rights, title and interests of the land owner in such land shall thereupon stand extinguished.(2)The Collector shall after the expiry of sixty days from the date of order conferring proprietary rights issue a certificate to this effect.(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.(4)Where there is any dispute as to the person or persons who are entitled to the compensation, the Collector shall decide such dispute and if the Collector finds that more than one person are entitled to compensation, he shall apportion the amount thereof amongst such persons:Provided that the findings, if any, of a Civil Court about the persons entitled to receive compensation shall be binding on the Collector.(5)Where the compensation is payable to a minor, a person of unsound mind or to a person having a limited interest, the Collector may make such arrangements as may be equitable having regard to the interest of the minor, the person of unsound mind or the person concerned.(6)The land which is subject to a mortgage at the time of payment of compensation shall pass unencumbered to the person in whom it is vested; and the mortgage debt shall be a charge on the compensation payable to the land owner.(7)The Collector shall, in the absence of any such charge and subject to any order of any Revenue Officer or decree of a Court, pay the compensation to the landowner.(8)In case there is such a charge, the Collector shall, subject to as aforesaid, apply in the discharge of such charge so much of the compensation as is required for the purpose and pay the balance, if any, to the landowner or retain the compensation pending decision of the Civil Court as to the person or persons entitled thereto, as the case may be.
