Section 4(1) in The Punjab Abolition of Ala Malikiyat and Talukdari Rights Act, 1952
(1)Any ala malik whose rights have been extinguished under section 3 may, before the 15th of June, 1953, apply to the Collector in such form as may be prescribed, for the determination of the amount of compensation payable to him :Provided that the Collector may entertain the application after the said date if he is satisfied that the applicant was prevented by good and sufficient cause from filing the application in time.
