Section 32 in Punjab Colonisation of Government Lands (Punjab) Act, 1912
32. Power of re-entry in case of squatters and trespassers.
- When the Collector is satisfied that any person has taken or is in possession of land in a colony to which he has no right or title, the Collector may, in addition to any other powers he may possess, forthwith re-enter upon the land and resume possession of it and take possession of all crops, trees and building thereon on behalf of the [Government] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] without payment of any compensation whatsoever.
