Section 25(2) in Punjab Bhagwan Valmik Ji Tirath Sthal (Ram Tirath) Shrine Board Act, 2016
(2)The Member-Secretary of the Board may make an application for taking up appropriate proceedings under the Act referred to in sub-section (1) to the authority competent there under and thereupon it shall be lawful for such authority to take action in accordance with the provisions in that Act.
