Section 26(3) in The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Compensation, Rehabilitation and Resettlement, Development Plan) Rules, 2015
(3)If the Requiring Body does not handover possession of the said land to the Collector, Collector shall be competent to take the help of Executive Magistrate and police force to take the possession by after giving prior notice to the Requiring Body.Form-I(See rule 3)Request for Land AcquisitionFrom :Nameand/ or Designation of the Requiring BodyTo :
