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[Cites 0, Cited by 2] [Section 46] [Entire Act]

State of Punjab - Subsection

Section 46(2) in Punjab Regional and Town Planning and Development Act, 1995

(2)If any person refuses or fails to comply with an order made under sub- section (1), the Estate Officer may evict that person from, and take possession of, the premises and may for that purpose use such force, as may be necessary.