Section 44(4) in The Hyderabad Court of Wards Act, 1350 F
(4)If no suit is instituted as aforesaid or after institution of a suit, the Court decrees an additional consideration, and the lessee does not, within a month from the date of the decree pay or enter into an agreement to pay the additional consideration, the [Collector] [Substituted by A.O., 1956.] may, without resorting to a Court, enter upon the property, and may evict the lessee or any person resisting on his behalf.
