Section 4 in The Immigrants (Expulsion From Assam) Act, 1950
4. Power to give effect orders, etc.
Any authority empowered by or in pursuance of the provisions of this Act to exercise any power may, in addition to any other action expressly provided for in this Act, take or cause to be taken such steps, and use or cause to be used such force, as may in its opinion be reasonably necessary for the effective exercise of such power.
