Report No. 10

67. Magistrate to enforce surrender.-

(1) If the Collector, or the competent authority or any person authorised for the purpose by either of them, is opposed or impeded in taking possession under this Act of any land, he shall, if a Magistrate, enforce the surrender of the land to himself, and if not a Magistrate, he shall apply to a Magistrate or (within the towns of Calcutta, Madras and Bombay) to the Commissioner of Police, and such Magistrate or Commissioner (as the case may be) shall enforce the surrender of the land to the Collector, or competent authority or such person, as the case may be.

(2) The power conferred by this section is in addition to and not in derogation of that conferred by sub-section (2) of section 41.

[Section 47, L.A.A.]