Section 45 in State Land Acquisition Act, 1990 (1934 A.D.)
45. Magistrate to enforce surrender.
- If the Collector is opposed or impeded in taking possession under this Act of any land, he shall, if [an Executive Magistrate] [Substituted by Act XL of 1966.] enforce the surrender of the land to himself, and, if not [an Executive Magistrate] [Substituted by Act XL of 1966.] he shag apply to [an Executive Magistrate] [Substituted by Act XL of 1966.] and such Magistrate shall enforce the surrender of the land to the Collector.
