Section 6(8) in Punjab Bhondedar, Butemar, Dohlidar, Insar Miadi, Mukarraridar, Mundhimar, Panahi Qadeem, Saunjidar, or Taraddadkar (Vesting of Proprietary Rights) Act, 2020
(8)In case there is such a charge, the Collector shall, subject to as aforesaid, apply in the discharge of such charge so much of the compensation as is required for the purpose and pay the balance, if any, to the landowner or retain the compensation pending decision of the Civil Court as to the person or persons entitled thereto, as the case may be.
