Section 11(1) in The Gujarat Land Requisition Act, 1948
(1)Any? officer authorised in this behalf by the [State] [The word 'State' was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government by a general or special order may take possession of any land in respect of which an order has been made under section 5 or 6 [or sub-section (1) of section 8B] [These words, brackets, figures and letter were inserted by Bombay 2 of 1950, section 6.] or sub-section (7) of section 9 and may 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 taking possession of such land.
