(2)If, in compliance with the order of eviction, the Gramdan Kisan does not hand over possession of the land to the Gram Sabha, the Gram Sabha may send a copy of the order to the Tehsildar for execution, and the Tehsildar shall execute the same in the manner provided in section 185 of the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955).
