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[Cites 0, Cited by 0] [Section 32F] [Entire Act]

State of Punjab - Subsection

Section 32F(2) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(2)If the landowner or the tenant or any other person in possession of the surplus area refuses or fails without reasonable cause to comply with the order made under sub-section (1), the Collector may take possession of the surplus area and may for that purpose use such force as may be necessary.]