Section 25(1) in Punjab Bhagwan Valmik Ji Tirath Sthal (Ram Tirath) Shrine Board Act, 2016
(1)The provisions contained in the Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 (Punjab Act No. 31 of 1973), shall be applicable, as far as may be, in respect of unauthorized occupation of any land or premises belonging to the Shrine as if it were the property of Government within the meaning of that Act.
