Section 10 in The Punjab Land Preservation Act, 1900
10. Power of Deputy Commissioner to delimit the bed and to decide what constitutes such bed. Power to take possession of bed when vested in the State Government.
(1)The Deputy Commissioner shall, for the purposes of every notification issued under sub-section (2) of section 8, fix the limits of the area comprised within the bed of the cho to which such notification is to apply.(2)Upon the publication of a notification containing any declaration under sub-section (2) of section 8, it shall be lawful for the Deputy Commissioner to -(a)take possession of the area specified in such declaration;(b)eject all persons therefrom; and to(c)deal with such area, while it remains vested in [State Government] [Substituted for the words 'His Majesty' by the Adaptation of Laws (Third Amendment) Order, 1951.], as if it were the absolute property of [the State Government] [Substituted for the words 'His Majesty' by the Adaptation of Laws (Third Amendment) Order, 1951.].
