Section 7 in The East Punjab Moveable Property (Requisitioning) Act, 1947
7. Power to give effect to orders.
- The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may take or cause to be taken such steps and sue or cause to be used such force as may in the opinion of that Government be reasonably necessary for securing compliance with any order made by it under this Act.
