Section 30(3) in The Bonded Labour System (Abolition) Ordinance, 1975
(3)If. upon an enquiry, after giving both to the corporation and to the land holder an opportunity of being heard, the Collector comes to the conclusion that the requisition made by the regional manager under sub-section (1) was not proper and the consequent stoppage of supply of irrigation water to the land-holder had caused loss to the land holder, the Collector may pass an order, directing the corporation to pay to the land holder such amount as the Collector may assess to be reasonable compensation for such loss.
