Section 116 in Punjab Regional and Town Planning and Development Act, 1995
116. Power of Authority to evict summarily.
(1)On and after the date on which a final scheme comes into force, any person continuing to occupy any land which he is not entitled to occupy under the final scheme, may in accordance with the prescribed procedure be summarily evicted by the Authority or any of its officers authorised in that behalf by that Authority.(2)If the Authority is opposed or impeded in evicting such person or taking possession of the land from such person, the District Magistrate shall at the request of the Authority enforce the eviction of such person or secure delivery of possession of the land to the Authority as may be necessary.
