Section 5(3) in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli
(3)If the Jagirdar fails to comply with the provisions of sub-section (2) to the satisfaction of the Jagir Administrator, or obstructs the access of the Jagir Administrator to any lands or buildings belonging to the Jagir, or fails to furnish the Jagir Administrator with any documents relating to the administration of the Jagir, the Jagir Administrator may use or cause to be used such force as may be necessary for the purpose of entering upon any such lands or buildings of or securing possession of any such documents.
