Section 25(1) in The Assam Evacuee Property Act, 1951
(1)If any evacuee property, the charge of which is taken by the Committee or in respect of which an order under sub-section (3) or sub-section (4) of Section 23 has been made, is in the wrongful use of occupation of any person, the Deputy Commissioner shall, on application made to him by the Committee, cause such person to be evicted from such evacuee property and use or cause to be used such force as may be necessary for the purpose.
