Section 14(5) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
(5)(i)If the person who is deemed to have been evicted under sub-section (4), fail to deliver possession of the land to the trustee or obstructs the trustee from taking possession of such land; or(ii)if the trustee fails to take possession of the land under sub-section (4),the authorized officer may, after using such force as may be necessary for the purpose, take possession of the land himself on behalf of the public trust and deliver possession of such land to the person to whom the land has been leased out under sub-section (3).
