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State of Haryana - Section

Section 10 in The Haryana Requisitioning and Acquisition of Movable Property Act, 1975

10. Power to give effect to orders.

- The Government or the competent authority may take or cause to be taken such steps and use or cause to be used such force as may, in the opinion of the Government or the competent authority, be reasonably necessary for securing compliance with any order made by it under this Act.