Section 5(1) in The Punjab Reclamation of Land Act, 1959
(1)If the State Government is of opinion that any area comprising waste lands and the intervening cultivated lands is required for reclamation, it may by notification declare such area to be reclaimable area for the purposes of this Act and such notification shall be conclusive evidence of the matters stated therein, and shall not be liable to be called in question in any court.
