Section 9(2) in The East Punjab Displaced Persons Land Re-settlement Act, 1949
(2)Where any lease is determined under this section, there shall be paid compensation the amount which shall be determined in the manner and in accordance with the principles hereinafter set out, that is to say -(a)Where the amount of compensation can be fixed by agreement between the Custodian and the lessee, it shall be paid in accordance with such agreement.(b)Where no such agreement can be reached, the [State] [ Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall appoint as arbitrator any Subordinate Judge having jurisdiction in the district where the land is situated.(c)At the commencement of the proceedings before the arbitrator the Custodian and the person to be compensated shall state what in their respective opinions is a fair amount of compensation.(d)An appeal shall lie to the District Judge against an award of an arbitrator except in cases where the amount thereof does not exceed the amount prescribed in this behalf by the rule made by the [State] [ Substituted for the word, 'Provincial' by the Adaptation of Law Order, 1950.] Government.(e)Save as provided in this section and in any rules made thereunder nothing in any law for the time being in force shall apply to arbitration under this section.
