Section 19(1) in The Punjab Development of Damaged Areas Act, 1951
(1)The Trust or any person interested who has received compensation under protest may, by written application to the Collector, require that the matter be referred by the Collector to the Tribunal for determination, whether the objection be to the measurement of the land, the amounts of the compensation, the persons to whom it is payable or the apportionment of compensation among the persons interested.
