Section 6(3) in The Punjab Resumption of Jagirs Act, 1957
(3)Where the amount of compensation determined as payable to the jagirdar under sub-section (2) does not exceed one thousand rupees, the Collector shall make an order for payment of such compensation to the jagirdar in the manner provided in [Section 5 or Section 5-A as the case may be.] [Added by Haryana Act, 25 of 1973.]
