Section 5(2) in The Punjab Thur and Sem Lands (Reclamation) Act, 1963
(2)The Land Reclamation Officer shall, before the preparation of the reclamation scheme, tender compensation for any damage to crops or property which may be occasioned by any proceeding under this section, and in case such compensation is not accepted on the ground of inadequacy, the Land Reclamation Officer shall refer the matter to the collector whose decision on such reference shall be final :Provided that no such decision shall be made by the Collector without affording an opportunity of being heard to the person concerned.
