Section 4(2) in The Punjab Abolition of Ala Malikiyat and Talukdari 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 them an opportunity of being heard and after making such enquiry as may be prescribed, shall make an award determining the amount of compensation payable in accordance with the provision of section 5.
