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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Jharkhand - Subsection

Section 18(2) in The Jharkhand Special Courts Act, 2016

(2)If any person refuses or fails to comply with an order made under subsection (1), the authorized officer may take possession of the property and may, for that purpose, 'use such force as may be necessary.