Section 59 in Punjab Regional and Town Planning and Development (General) Rules, 1995
59. Procedure for eviction under sub-section (1) of Section 116.
(1)Any person continuing to occupy the land which he is not entitled to occupy under the final Scheme shall be summarily evicted by the Authority or any offices authorised in that behalf by the Authority in accordance with the procedure laid down under section 46. (Sections 116(1) and 180(2)(zq).)
