Section 7 in The Punjab Village Common Lands (Regulation) Act, 1961
7. Power to put panchayats in possession of lands vested or deemed to have been vested in it.
(1)An Assistant Collector of the first grade having jurisdiction in the village shall on an application made to him by a Panchayat, after making such summary enquiry as he may think fit and in accordance with such procedure as may be prescribed, put the Panchayat in possession of the land or other immovable property in the shamilat deh of that village which vests or is deemed to have been vested in it under this Act and for so doing the Assistant Collector may exercise the powers of a revenue court in elation to the execution of a decree for possession of land under the Punjab Tenancy Act, 1887.(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 shamilat deh of that village which vests or is deemed to have been vested in the Panchayat under this Act.(3)An appeal against the order of the Assistant Collector shall lie to the Collector.(4)An appeal against the appellate order of the Collector shall lie to the Commissioner.(5)The period of limitation for an appeal under sub-section (2) and (3) shall run from the date of the order appealed against, and shall be-(a)thirty days, when the appeal lies to the Collector; and(b)sixty days, when the appeal lies to the Commissioner.
