Section 5 in The Punjab Reclamation of Land Act, 1959
5. Declaration of reclaimable area and powers of the Director with regard thereto.
(1)If the State Government is of opinion that any area comprising waste lands and the intervening cultivated lands is required for reclamation, it may by notification declare such area to be reclaimable area for the purposes of this Act and such notification shall be conclusive evidence of the matters stated therein, and shall not be liable to be called in question in any court.(2)The Collector of the district in which the reclaimable area is situated shall give publicity to the notification issued under sub-section (1) in such manner as he may deem fit.(3)Upon the issue of a notification under sub-section (1) the Collector may, notwithstanding any law to the contrary, authorise the Director to take possession of the whole or any part of the area specified therein for a period not exceeding ten years for the purpose of carrying out reclamation.
