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[Cites 0, Cited by 0] [Section 193A] [Entire Act]

State of Gujarat - Subsection

Section 193A(3) in Gujarat Panchayats (Third Amendment) Act, 1963

(3)If any person refuses or fails to comply with an order made under sub-section (1), the officer authorised by the panchayat in this behalf may evict that person from, and take possession of, the premises and may for that purpose use such force as may be necessary.