(2)If in the course of an inquiry into a dispute under sub- section (1), the Sub-Divisional Officer is unable to satisfy himself as to which party is in possession or if it is shown that possession has been obtained by wrongful dispossession of the lawful occupant, the Sub-Divisional Officer shall -(a)in the first case, ascertain by summary inquiry who is the person best entitled to the property, and shall put such person in possession;(b)in the second case, put the person so dispossessed in possession, and for that purpose use or cause to be used such force as may be necessary and shall then fix the boundary accordingly.
