Section 37(2) in The M.P. Maa Sharda Devi Mandir Adhiniyam, 2002
(2)If in obtaining such possession, the Committee or any person authorised in this behalf by the Committee is resisted or obstructed by any one, it may make a requisition in the prescribed form to the Tahsildar within whose jurisdiction any such property is situated to deliver its possession to the Committee and on receipt of the requisition, the Tahsildar shall hold a summary enquiry into the facts of the case and if satisfied that the resistance or obstruction was without any just cause, shall comply with the said requisition and in exercising the power under this section the Tahsildar shall be guided by the rules made under this Act.
