Section 6 in The Punjab Religious Premises and Land (Eviction and Rent Recovery) Act, 1997
6. Power to recover damages in respect of religious premises as arrears of land revenue.
(1)Where any person is in arrears of rent payable in respect of any religious premises, the Collector may, by order, require that person to pay the same within such time and in such instalments as may be specified in the order.(2)Where any person is, or has at any time been, in unauthorised occupation of any religious premises the Collector may, having regard to reasonable principles of assessment of damages, assess the damages on account of the use and occupation of such premises and may by order, require that person to pay the damages within such time and in instalments as may be specified in the order.(3)No order under sub-section (1) or sub-section (2) shall be made against any person until after the issue of a notice, in writing, to the person calling upon him to show cause within such time as may be specified in the notice, why such order should not be made, and until his objections, if any, and any evidence he may produce in support of the same have been considered by the Collector.
