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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(2) in The Punjab Thur and Sem Lands (Reclamation) Act, 1963

(2)The collector shall then authorise the Director or other person acting under his general or special order to enter upon and take possession of the land and the Land Reclamation Officer shall thereafter undertake the proper execution of the reclamation scheme.