Section 5 in The Punjab Minerals (Vesting of Rights) Act, 1994
5. Reference to court.
(1)Any person who is not satisfied by the order of the Collector under section 4 may, by written application to the Collector, require that the matter be referred by the Collector for the determination of a principal civil court of original jurisdiction, whether his objection be to the quantum of amount, the persons to whom it is payable, or to the apportionment of the amount among the persons entitled thereto.(2)The application under sub-section (1) shall state the grounds on which the objection to the order of the Collector is taken :Provided that every such application shall be made, -(a)if the person making it was present or represented before the Collector at the time when he passed his order, within six weeks from the date of the order of the Collector; and(b)in other cases, within six weeks from the date of communication of the order of the Collector.(3)In making the reference, the Collector shall state for the information of the principal civil court of original jurisdiction, in writing under his hand, such particulars as may be prescribed.(4)On receipt of a reference under sub-section (3), the principal civil court of original jurisdiction may decide the matter itself or by a written order direct any civil court subordinate to it to decide the same.
