Section 25 in The Assam Evacuee Property Act, 1951
25. Possession to be delivered by force, if necessary.
(1)If any evacuee property, the charge of which is taken by the Committee or in respect of which an order under sub-section (3) or sub-section (4) of Section 23 has been made, is in the wrongful use of occupation of any person, the Deputy Commissioner shall, on application made to him by the Committee, cause such person to be evicted from such evacuee property and use or cause to be used such force as may be necessary for the purpose.(2)Any person in the wrongful use or in the occupation of such property shall, in addition to being proceeded against under sub- section (1), be liable to pay to the Committee damages for such wrongful use or occupation.
