Section 7(2) in Punjab Package Deal Properties (Disposal) Act, 1976
(2)Where any person -(a)has ceased to be entitled to the possession of any package deal property by reason of any action taken under sub-section (1), or(b)is, in the opinion of the Tehsildar (Sales) or Naib-Tehsildar (Sales) otherwise in unauthorised possession of any package deal property;he shall, after has been given a reasonable opportunity of showing cause against his eviction from such package deal property, surrender possession of the property on demand being made in this behalf by the Tehsildar (Sales) or Naib-Tehsildar (Sales) or by any other person duly authorised by the Tehsildar (Sales) or Naib-Tehsildar (Sales), as the case may be.
