Section 4(4) in Kottayam Electric Supply Agency (Undertaking) Acquisition Act, 1980
(4)It shall be lawful for the Government, or any officer or servant of the Government or the Board authorised by the Government in this behalf to take possession of the entire undertaking, or as the case may be, the fixed assets and of all documents relating to the undertaking which the Government may require for carrying on the undertaking, after removing any obstruction, if any, that may be offered.
