Report No. 10
41. Power to take possession of requisitioned land.-
(1) Where any land has been requisitioned under section 40, the competent authority may, by notice in writing, order the owner as well as any other person who may be in possession of the land to surrender or deliver possession thereof to the competent authority or any person duly authorised by it in this behalf within thirty days of the service of the notice.
(2) If any person refuses or fails to comply with any order made under sub-section (1), the competent authority may take possession of the land and may, for that purpose, use such force as may be necessary.
[Section 4, R.A.]
Back
