Section 3(3) in The Punjab Village Common Lands (Regulation) Amendment Act, 1995
(3)As soon as may be, on the commencement of the Punjab Village Common Lands (Regulation) Amendment Act, 1995, the Department of Rural Development and Panchayats shall make a reference to the Collector of the District to determine the amount of compensation under sub-clause (b) of clause (ii) of sub-section (2) and the Collector of the District shall, keeping in view the market value of the shamlat deh at the time it was allotted or transferred determine the amount of compensation."
