Section 59 in The Punjab Town Improvement Act, 1922
59. Modification of the Land Acquisition Act, 1894.
- For the purpose of acquiring land under the Land Acquisition Act, 1894, for the trust -(a)the tribunal shall (except for the purposes of section 54 of the said Act) be deemed to be the Court, and the president of the tribunal shall be deemed to be the Judge, under the said Act;(b)the said Act shall be subject to the further modifications indicated in the Schedule to this Act;(c)the president of the tribunal shall have power to summon and enforce the attendance of witnesses, and to compel the production of documents, by the same means and (so far as may be) in the same manner as is provided in the case of a Civil Court under the Code of Civil Procedure, 1908 [5 of 1908]; and(d)the award of a tribunal shall be deemed to be the award of the Court under the Land Acquisition Act, 1894 [1 of 1894] and shall be final.
