Section 4(5) in The Punjab Abolition of Ala Malikiyat and Talukdari Rights Act, 1952
(5)The amount of compensation determined under this section shall be payable by the adna malik ;Provided that where a portion of the annual rent or other dues is payable by the Government, that portion of the compensation, which bears the same proportion to the total amount of compensation as the share of the Government in the annual rent or other dues bears to the total amount of rent or other dues, shall be paid by the Government.
