Section 5 in Waste Lands (Requisitioning and Utilisation) Act, 1952
5. Delivery of possession.
- Upon an order for the requisition of any waste land being made under sub-section (4) of section 4, the person in possession of the waste land shall deliver possession thereof to the Collector within the time specified in the order and in default or his doing so, the Collector may take possession thereof by force, if necessary.
