Section 84(1) in The Punjab Town Improvement Act, 1922
(1)If, after receiving information of the intention of the owner of any building or land to take any action in respect thereof in compliance with a notice issued under this Act, the occupier refuses to allow such owner to take such action, the owner may apply to a [Judicial Magistrate.] [Substituted for the words 'by a Magistrate' by Punjab Act 25 of 1964.]
