Section 10(2) in The Punjab Land Preservation Act, 1900
(2)Upon the publication of a notification containing any declaration under sub-section (2) of section 8, it shall be lawful for the Deputy Commissioner to -(a)take possession of the area specified in such declaration;(b)eject all persons therefrom; and to(c)deal with such area, while it remains vested in [State Government] [Substituted for the words 'His Majesty' by the Adaptation of Laws (Third Amendment) Order, 1951.], as if it were the absolute property of [the State Government] [Substituted for the words 'His Majesty' by the Adaptation of Laws (Third Amendment) Order, 1951.].
