Section 8(2) in The Punjab Land Preservation Act, 1900
(2)If the whole or any part of the bed of any cho be unclaimed, or, if, in the opinion of the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government the measures deemed necessary under sub-section (1) are of such a character, in regard to extent and cost, that the interference of the State Government is absolutely necessary, or in the event of the owner or occupier of any portion of the bed of any cho failing to comply with the requirements of any notification issued under sub- section (1), such Government may, by notification, declare that the whole or any part of the area comprised within the limits of the bed of any cho shall [vest in the State Government] [Substituted for the words 'His Majesty for the purposes of the Province' by the Adaptation of Laws (Third Amendment) Order, 1951.] [-] [The words 'either absolutely and in perpetuity or' were omitted by Punjab Act 8 of 1926, section 2.] for such period and subject to such conditions (if any) as may be specified in the notification :Provided that no such declaration shall be made in respect of, or shall affect, any land included within the limits of the bed of any such cho, which, at the date of the publication of the notification making such declaration, is cultivated or culturable, or yields any produce of substantial value.
