Section 44(4) in Tamil Nadu Court of Wards Act, 1902
(4)If no such suit be instituted or if on the institution of such suit the lessee does not within one month from the date of the decree therein pay or enter into an agreement to pay the additional consideration, determined by the District Court, the Collector may without resorting to a Civil Court, enter upon the property and summarily evict therefrom such person and any other person obstructing or resisting on his behalf.
