Section 24 in The Punjab Development of Damaged Areas Act, 1951
24. Costs.
- Every award of the Tribunal shall also determine the amount of the cost incurred in the proceedings by the parties concerned and the person by whom and the proportions in which they shall be paid;Provided that no order for the payment of costs shall be made against the Trust unless, in the opinion of the Tribunal, the value of the plots unsold and of the material and other sources of income outstanding, as notified under section 12, is found to have been assessed by the Collector at a rate not exceeding 50 per cent of their value as determined by the Tribunal.
