Section 5(1) in U.P. Indian Medical Institutions (Acquisition and Miscellaneous Provisions) Act, 1982
(1)Every person having possession, custody or control of any property or assets referred to in Section 3 on the appointed day shall deliver forthwith such property or assets to the Collector or to such other officer of the State Government as may be authorised by the State Government in this behalf, and the Collector or such other officer as aforesaid may use such force as may be necessary for obtaining such delivery.
