Section 19 in The Punjab Development of Damaged Areas Act, 1951
19. Persons interested may require reference to Tribunals.
(1)The Trust or any person interested who has received compensation under protest may, by written application to the Collector, require that the matter be referred by the Collector to the Tribunal for determination, whether the objection be to the measurement of the land, the amounts of the compensation, the persons to whom it is payable or the apportionment of compensation among the persons interested.(2)The application shall state the grounds on which objection to the award is based, and the grounds shall not be other than those stated in sub- section (1).(3)Every such application shall be made -(a)in the case of the Trust or a person interested who was present or represented before the Collector at the time of announcement of the award, within six weeks from the date of announcement of the award: and(b)in other cases, within six weeks of the receipt of the notice under sub-section (2) of section 14,Orwithin three months from the date of Collector's award whichever shall first expire.
