Section 5(2) in The Punjab Religious Premises and Land (Eviction and Rent Recovery) Act, 1997
(2)If any person refuses or fails to comply with the order of eviction within thirty days of the date of order made under sub-section (1), the Collector or any other officer duly authorised by him in this behalf may evict that person from and deliver the possession of the religious premises to the concerned Religious Institution and, may for that purpose, use such force as may be necessary.
