Section 23(2) in The Bonded Labour System (Abolition) Ordinance, 1975
(2)If the corporation continues to occupy a land-holding for the purpose of execution of works for a period beyond three months, the corporation shall compensate the concerned land-holder for any loss of income from the land-holding which he would have otherwise not suffered. Such compensation shall be determined in an enquiry to be held by the Collector after giving both the corporation and the landholder an opportunity of being heard.
