Section 26(4) in Punjab Bhagwan Valmik Ji Tirath Sthal (Ram Tirath) Shrine Board Act, 2016
(4)In case of disobedience or breach of any injunction, any of its terms or any order, the Chief Executive Officer of the Board may apply to the Government, who may, after hearing the Chief Executive Officer of the Board and the party affected, order the property of the person, guilty of such disobedience or breach, to be attached. No attachment under this sub-section shall remain in force for more than two years, at the end of which time, if the disobedience or breach continues, the property attached may be sold, and out of the sale proceeds, the Government may award such compensation as it thinks fit, and shall pay the balance, if any, to the person entitled thereto, and thereupon the temporary injunction granted or any order passed by the Chief Executive Officer of the Board under this section, if in force, shall stand vacated or, as the case may be, cancelled.
