Section 53(2) in The Punjab Town Improvement Act, 1922
(2)Whenever any person enters into or upon any land in pursuance of sub- section (1), he shall at the time of such entry pay or tender payment for all necessary damage to be done as aforesaid, and, in case of dispute as to the sufficiency of the amount so paid or tendered he shall at once refer the dispute to the trust, whose decision shall be final.
