(2)If any person refuses or fails to comply with any direction made under subsection (1), the Land Acquisition Officer shall apply-(a)in case of the land situated in any area falling within the metropolitan area to the Commissioner of Police;(b)in case of the land situated in any area other than the area referred to in clause (a), to the Collector of a District, andsuch Commissioner or Collector, as the case may be, shall enforce the surrender of the land, to the Land Acquisition Officer or to the person duly authorized by him.
