Section 4 in The Punjab Abolition of Ala Malikiyat and Talukdari Rights Act, 1952
4. Determination of compensation payable to ala maliks.
(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.(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.(3)Where there is any dispute as to the person or persons who are entitled to the compensation, the Collector shall decide such dispute and if the Collector finds that more than one person is entitled to compensation he shall apportion the amount thereof amongst such persons.(4)Where the compensation is payable to a minor or to a person having a limited interest, the Collector may make such arrangements as may be equitable having regard to the interests of the minor, the parties concerned and their reversioners.(5)The amount of compensation determined under this section shall be payable by the adna malik ;Provided that where a portion of the annual rent or other dues is payable by the Government, that portion of the compensation, which bears the same proportion to the total amount of compensation as the share of the Government in the annual rent or other dues bears to the total amount of rent or other dues, shall be paid by the Government.
