Section 11 in The Punjab Development of Damaged Areas Act, 1951
11. Enquiry into claim and objections.
- On the date fixed under sub- section (2)(b) of section 9, or on any other date to which the enquiry may be adjourned, the Collector shall proceed to enquire into the objections filed under the aforesaid sub-section (2)(b) into the respective interests of the persons claiming compensation and shall determine(a)the true area of the land;(b)the market value, at the time of publication of the scheme under section 4(1), of(i)the land,(ii)all material standing on them, and(iii)any sources of income derived from the land;(c)the value of plots, the material thereon and other sources of income remaining outstanding as notified by the State Government under section 12; and(d)the extent of the interest of every person claiming compensation and the market value of the interest of such persons at the time of publication of the scheme under section 4(1).
