Section 6(5) in The Punjab Resumption of Jagirs Act, 1957
(5)The Commissioner or the Financial commissioner, as the case may be, on receipt of the claim under sub-section (4), make an order whether any compensation is due to the jagirdar or not, and where it is found to be so due it shall be paid in the manner provided in [Section 5 or Section 5-A as the case may be.] [Added by Haryana Act, 25 of 1973.]
