Section 7(3) in Punjab Package Deal Properties (Disposal) Act, 1976
(3)If any person fails to surrender possession of any package deal property on demand made under sub-section (2), the Tehsildar (Sales) or Naib-Tehsildar (Sales) may, notwithstanding any thing to the contrary contained in any other law for the time being in force, eject such person and take possession of such property and may, for such purpose, use or cause to be used such force as may be necessary.
