Section 19(3) in The Displaced Persons (Compensation and Rehabilitation) Act, 1954
(3)If any person fails to surrender possession of any property on demand made under sub-section (2), the managing officer or managing corporation may notwithstanding anything to the contrary contained in any other law for the time being in force, eject such person and take possession of such property and may, for such purpose, use or cause to be used such force as may be necessary.
