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[Cites 0, Cited by 19] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(2) in The Punjab Land Reforms Act, 1972

(2)If the landowner or tenant or any person in possession of such area refuses or fails without reasonable cause to comply with the order made under sub-section (1), the Collector may take possession of that area and may, for that purpose, use such force as may be necessary.