Section 4(2) in The Pepsu Abolition of Ala Malikiyat Rights Act, 1954
(2)For the purpose of determining the amount of compensation payable to an ala malik, the Collector may, of his own motion and shall on receipt of an application under sub-section (1), issue notice to the parties concerned and after giving the parties an opportunity of being heard and after making such inquiry as he may consider necessary, the Collector shall make an award determining the amount of compensation payable to the ala malik in accordance with the provisions of section 5.
