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[Cites 0, Cited by 2] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Requisitioning And Acquisition Of Immovable Property Act, 1952

(2)If any person refuses or fails to comply with an order made under sub-section (1), the competent authority may take possession of the property and may, for that purpose, use such force as may be necessary.