Section 7 in The Punjab Development of Damaged Areas Act, 1951
7. Magistrate to enforce surrender of land.
- If the Collector or any person acting under authority is opposed or obstructed in the delivery of possession under section 6 he shall, if himself a [Judicial Magistrate] [Substituted for the words 'Magistrate' by Punjab Act 25 of 1964, section 2 and Schedule, Part III.], enforce the surrender of the land to the Improvement Trust and, if he is not himself a [Judicial Magistrate] [Substituted for the words 'Magistrate' by Punjab Act 25 of 1964, section 2 and Schedule, Part III.], apply to a [Judicial Magistrate] [Substituted for the words 'Magistrate' by Punjab Act 25 of 1964, section 2 and Schedule, Part III.] for this purpose, and such [Judicial Magistrate] [Substituted for the words 'Magistrate' by Punjab Act 25 of 1964, section 2 and Schedule, Part III.] shall enforce the surrender of the land to the Improvement Trust.
