Section 15(2) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(2)If any person fails or refuses to comply with an order under sub-section (1), [the Collector or such authorised person] [These words were substituted for the words 'the State Government' by Maharashtra 28 of 1984, Section 4(b).] may take possession of the land, and may for that purpose use such force as may be reasonably necessary.
