Section 14 in The Punjab Land Preservation Act, 1900
14. Inquiries into claims and awards thereupon
. - (1) The Deputy Commissioner shall -(a)fix a date for inquiring into all claims made under section 7 [-] [The words 'or section 12' were omitted by Punjab Act 8 of 1926, section 5.] and may in his discretion, from time to time, adjourn the inquiry to a date to be fixed by him;(b)record in writing all statements made under section 7;(c)inquire into all claims duly preferred under section 7 [-] [The words 'or section 12' were omitted by Punjab Act 8 of 1926, section 5.]; and(d)make an award upon each such claim, setting out therein the nature and extent of the right claimed, the person or persons making such claim, the extent (if any) to which, and the person, or persons in whose favour, the right claimed is established, the extent to which it is to be restricted or [prohibited] [Substituted for the word 'extinguished' by Act 8 of 1926, section 5.] and the nature and amount of the compensation (if any awarded).(2)For the purposes of every such inquiry the Deputy Commissioner may exercise all or any of the powers of a Civil Court in the trial of suits under the [Code of Civil Procedure (XIV of 1882)] [See now the Code of Civil Procedure, 1908 (Act 5 of 1908),.].(3)The Deputy Commissioner shall announce his award to such persons interested, or their representatives, as are present, and shall record the acceptance of those who accept it. To such as are not present, the Deputy Commissioner shall cause immediate notice of his award to be given.
