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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(2) in The Punjab Industrial Housing Act, 1956

(2)If any person refuses, or fails to comply with an order made under sub- section (l) the competent authority may order eviction of that person from, and take possession of the house; and may for that purpose authorise the use of such force as may be necessary. A copy of the order shall also be served upon the person in the manner prescribed.