Section 7(2) in The Punjab Land Preservation Act, 1900
(2)Any claim not preferred within the time fixed in the proclamation made under sub-section (1), shall be rejected :Provided that, with the previous sanction of the Commissioner, the Deputy Commissioner may admit any such claim as if it had been made within such period.[7A. Power to fix time within which work to be executed, etc. - (1) When an order has issued under section 5-A, the Deputy Commissioner may by notice require the owner or occupier of the land to execute such works or take such measures as may be specified in the notice.
