Section 5(iv) in The Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952
(iv)[ [if in cases falling under sub-clauses (i) and (iii) it is not possible to determine the average annual rent, be one-fourth of the average market value of the land]. [Sub-clause (iv) added by Punjab Act 29 of 1959, Section 2.]
