Section 85A in The M.P. Co-Operative Societies Act, 1960
85A. Manner of executing order to deliver possession of immovable property.
- Where against any person an order to deliver possession of immovable property has been passed under this Act, such order shall be executed in the following manner, namely :-(a)by serving a notice on the person or persons in possession requiring him/them within such time as may appear reasonable after the receipt of the said notice, to vacate the same; and(b)if such notice is not obeyed, by removing or deputing a subordinate to remove any person who may refuse to vacate the same; and(c)if the officer removing any such person is resisted or obstructed by any person, appoint any of the officers specified in Section 3, who shall hold a summary inquiry into the facts of the case, and if satisfied that the resistance or obstruction was without any just cause, and that such resistance or obstruction still continues may, without prejudice to any proceeding to which such person may be liable under any law for the time being in force for the punishment of such resistance or obstruction, take or cause, to be taken such steps and use or cause to be used, such force as may, in the opinion of such officer, be reasonably necessary for securing compliance with the order.
