Section 50(2) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
(2)If any person refuses or fails to comply with the order made under sub-section (1) within thirty days of the date of such order, the Executive Magistrate, may evict that person therefrom and take possession of the property and deliver the same to the Committee or the Executive Officer and for that purpose, use such force as may be necessary.
