Section 18(2) in The Punjab Security of Land Tenures Act, 1953
(2)A tenant desirous of purchasing land under sub-section (1) shall make an application in writing to an Assistant Collector of First Grade having jurisdiction over the land concerned, [ - ] [The words 'for determining the value of such land', omitted by Punjab Act 11 of 1955.] and the Assistant Collector, after giving notice to the landowner and to all other persons interested in the land and after making such inquiry as he thinks fit, shall [determine] [Substituted for the word 'fix' by Punjab Act 11 of 1955.] the value of the land which shall be the average of the prices obtaining for similar land in the locality during 10 years immediately preceding the date on which the application is made.
