Section 57(ii) in Karnataka Slum Areas (Development) Act, 1973
(ii)any notice or direction issued by the owner, it shall, if satisfied that such eviction is necessary to carry out the purposes of the Act, by order direct the eviction of the occupants from the building, in such manner and within such time as may be specified in the order, and may for that purpose use or cause to be used such force as may be necessary:
