Section 65 in The Punjab Town Improvement Act, 1922
65. Award to tribunal how to be determined.
(1)For the purpose of determining the award to be made by the tribunal under the Land Acquisition Act, 1894 [1 of 1894] -(a)if there is any disagreement as to the measurement of land, or to the amount of compensation or costs to be allowed, the opinion of the majority of the members of the tribunal shall prevail;(b)notwithstanding anything contained in the foregoing clause, the decision on all questions of law and title and procedure shall rest solely with the president of the tribunal, and such questions may be tried and decided by the president in the absence of assessors unless the president considers their presence necessary.(c)[ The President of the Tribunal may record evidence on any matter in the absence of assessors unless he considers their presence necessary.] [Added vide Punjab Act No. 4 of 1976.](2)Every award of the tribunal, and every order made by the tribunal for the payment of money, shall be enforced by a Court of Small Causes, or if there be no such Court, by the Senior Sub-Judge within the local limits of whose jurisdiction it was made as if it were a decree of that Court.
