(2)If any person who is bound or required under sub-section (1) to vacate any premises fails to do so, the State Government or the officer authorised in this behalf by the State Government may order such person to vacate the premises and may direct any Police Officer with such assistance as may be necessary to enter upon the premises and remove therefrom any person found therein and to take possession of the premises and deliver the same to any person specified in the direction.[32. State Government may make order under section 144 of Act V of 1898. - The State Government, whenever it shall seem necessary, may by notification in the Official Gazette make in order to such effect as any order if made by a Magistrate under section 144 of the [Code of Criminal Procedure, 1898] could be continued in force by the State Government under the said Code].
