Section 46A(9) in The Punjab Agricultural Produce Markets Act, 1961
(9)After considering the cause, if any, shown by him in pursuance of a notice under sub-section (8) and any evidence that he may produce in support of the same and after giving him a reasonable opportunity of being heard in the matter, the Committee may, for reasons to be recorded in writing, make an order resuming the site or building or both, as the case may be, and directing the forfeiture as provided in sub-section (8) of the whole or any part of the money paid in respect of such site, etc.[***] [Subsection (10), (11) and (12) omitted by Haryana Act No. 37 of 2008.]
