Section 7(2) in The Punjab Village Common Lands (Regulation) Act, 1961
(2)An Assistant Collector of the first grade having jurisdiction in the village may, either suo motu or on an application made to him by a Panchayat or an inhabitant of the village, eject in the manner and in accordance with the procedure referred to in sub-section (1), any person who is in wrongful or unauthorised possession of any land or other immovable property in the shamlat deh of that village which vests or is deemed to have been vested in the Panchayat under this Act.
