Section 46(1) in Guwahati Metropolitan Development Authority Act, 1985
(1)If the Authority is opposed or obstructed in taking possession of the land under Section 45, it shall apply to the District Magistrate of the district, with whose jurisdiction the land is situated, to enforce the delivery of the possession of the land to the Authority, the District Magistrate, shall take or cause to be taken such steps and use or cause to be used such force as may be reasonably necessary for securing the delivery of possession of the land to the Authority.
