Section 5(2) in The Haryana Public Premises and Land (Eviction and Rent Recovery) Act, 1972
(2)If any person refuses or fails to comply with the order of eviction within thirty days of the date of its publication under sub-section (1), the Collector or any other officer duly authorised by him in this behalf may evict that person from, and take possession of, the public premises and may, for that purpose, use such force as may be necessary.
