Section 5(2) in Telangana Government Lands and Buildings (Termination of Leases) Act, 1986
(2)Where the person in occupation of the demised premises fail to vacate the premises within the time specified in sub-section (1) the Estate officer, or as the case may be the Mandal Revenue Officer, may take possession of the demised premises from the person in occupation thereof and where any such officer is resisted in the exercise of such power or discharge of such duty, the Magistrate having jurisdiction shall, on a written requisition from such officer, direct any police officer not below the rank of a Sub-Inspector to render such help as may be necessary to enable the officer to exercise such power or discharge such duty.
