Section 4(5) in The Punjab Village Common Lands (Regulation) Amendment Act, 1964
(5)Where under this section any lease, contract or agreement is cancelled or deemed to be cancelled or its terms are varied, the lessee or the person with whom the contract or agreement has been entered into, who suffers by such cancellation or variation, is entitled to receive compensation to be assessed by the Collector for any loss or damage caused to the lessee or such person which naturally arose in the usual course of things from such cancellation or variation :Provided that no such compensation shall be given for any remote and indirect loss or damage sustained by reason of such cancellation or variation.
