Section 26A(4) in U.P Consolidation of Holdings Act, 1953
(4)The Consolidation Officer or the Tahsildar, as the case may be, shall cause delivery of actual possession of reallocated chaks to be made to such party as the final order under sub-section (2) or (3) may require and for so doing shall have all the powers including powers as regards contempt, resistance and the like as are exercisable by a Civil Court in execution of a decree for delivering possession of immovable property.']]
