(2)If any person refuses or fails to comply with any direction made under sub-section (1), the competent authority shall apply—(a)in case of any land situated in any area falling within the metropolitan area, to the Commissioner of Police;(b)in case of any land situated in any area other than the area referred to in clause (a), to the Collector of a district,and such Commissioner or Collector, as the case may be, shall enforce the surrender of the land, to the competent authority or to the person duly authorised by it.
