Section 19C in The Punjab Security of Land Tenures Act, 1953
19C. Power to cause delivery of possession of surplus area.
(1)The Collector may from time to time by order in writing direct the landowner or the tenant to deliver possession of land in his surplus area to the person resettled on such land by the State Government or any officer empowered by it within ten days of the service of the order on him.(2)If the landowner or the tenant refuses or fails without reasonable cause to comply with an order made under sub-section (1), the Collector may cause the possession of the land in the surplus area to be delivered to the person resettled on it and may for that purpose use such force as may be necessary.
