Section 4(2) in The Bihar Non-Government Educational Institution (Taking Over) Act, 1988
(2)The Education Secretary shall, by notice, in writing require any person in possession of any property vested under the provision of this Act in the State Government to surrender or deliver possession of the same immediately and if a person refuses or fails to comply with any such notice, the Education Secretary may enter upon and take possession of the same and for that purpose he may use or cause to be used such force as may be necessary.
