Section 7 in Waste Lands (Requisitioning and Utilisation) Act, 1952
7. Eviction.
(1)If at any lime the Collector is satisfied that any person to whom possession has been made over under sub-section (1) of section 6-(a)has failed to utilize the waste land for public purpose, or(b)has failed to company with the terms and conditions determined by the Collector under sub-section (1) of section 6, or(c)has failed to pay any sum payable under sub-section (1) of section 6, when it has become due, the Collector may, without prejudice to any other remedy he may have, serve a notice upon such person requiring him to give back possession of the waste land to him within such date as may be specified in the notice.(2)Such person shall comply with such notice and in default of his doing so, the Collector shall take possession of the waste land by force, if necessary.(3)The Collector may, after he has obtained possession of the waste land under sub-section (2), deal with the waste land as if he is in possession thereof under the provisions of section 5.
