Section 4(3) in The Singur Land Rehabilitation And Development Act, 2011
(3)The Tata Motors Limited and all vendors shall forthwith restore vacant possession of the land kept their possession in favour of District Magistrate, Hooghly. If any vendor or the Tata Motors Limited fails to restore possession of the land or any portion thereof immediately, the District Magistrate or any officer authorised by him on this behalf shall be entitled to take steps and use such force as may be necessary to take possession of the land and to enter upon such land for the aforesaid purpose.
