Section 11(3) in Himachal Pradesh Kutlehar Forest (Acquisition of Management) Act, 1992
(3)It shall be lawful for the Government or any officer authorised by it, to take possession of the entire management or property or, as the case may be, the fixed assets and of all documents relating to such management, or property, which the Government may require for its management, after removing any obstruction, if any, that may be offered.
