Section 32F in The Pepsu Tenancy and Agricultural Lands Act, 1955
32F. [ Power to take possession of surplus area. [Substituted by Punjab Act 27 of 1962, section 3.]
(1)The Collector may, by order in writing, at any time after the date on which the final statement in respect of a landowner or tenant is published in the Official Gazette, direct the landowner or the tenant or any other person in possession of the surplus area to deliver possession thereof within ten days of the service of the order on him to such person as may be specified in the order.(2)If the landowner or the tenant or any other person in possession of the surplus area refuses or fails without reasonable cause to comply with the order made under sub-section (1), the Collector may take possession of the surplus area and may for that purpose use such force as may be necessary.]
