Section 23(3) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948
(3)If there are standing crops on any holding of which possession has been given under sub-section (2), the Consolidation Officer shall determine [in the manner provided under this Act] [Substituted for the words 'in the prescribed manner' by Punjab Act 23 of 1950.] the compensation payable in respect of such crops by the persons put in possession, who shall, within six months of the date of possession, pay such compensation to the person or persons from whom possession was transferred and in case of default such compensation shall be recoverable from him as an arrear of land revenue.
