Section 4(2) in The Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952
(2)On receipt of an application under sub-section (1), the Collector shall issue notice to the parties concerned and after giving the parties an opportunity of being heard and after making such inquiry as may be prescribed, shall make an award determining the amount of compensation payable by the occupancy tenant to the landlord in accordance with the provisions of section 5.
