Section 3 in The Land Acquisition (Punjab Amendment) Act, 1953
3. Amendment of Section 18 of Act 1 of 1894.
- In section 18 of the said Act, the following sub-section shall be added, namely :-"(3) An order made by the Collector on an application under this section shall be subject to revision by the High Court within the meaning of section 115 of the Code of Civil Procedure, 1908 (V of 1908)".
