Section 15(6) in The Punjab Slum Areas (Improvement and Clearance) Act, 1961
(6)Where there is any building on the land in respect of which the net average monthly income has been determined, no separate compensation shall be paid in respect of such building :Provided that where the owner of the land and the owner of the building on such land are different, the competent authority shall apportion the amount of compensation between the owner of the land and the owner of the building in such proportion as he considers reasonable:Provided further that the compensation in respect of the building shall not in any case exceed fifty per cent of the total amount of compensation which has been determined in accordance with the provisions of this Section.
