Section 31A(12) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(12)If any person refuses or fails to comply with the order of the eviction within thirty days of the date on which it has become final the competent authority or any other officer duly authorised by such competent authority in this behalf, may evict that person from and take possession of, the premises and deliver the same to the landlord and for that purpose, use such force as may be necessary.
