Section 15 in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948
15. Scheme to provide compensation.
(1)The scheme prepared by the Consolidation Officer shall provide for the payment of compensation to any owner who is allotted a holding of less market value than that of his original holding and for the recovery of compensation from any owner who is allotted a holding of greater market value than that of his original holding.(2)[-] [Substituted sub-section (2) of section 15 omitted by the Punjab Act 23 of 1960, Section 2.]
