Section 52(4) in Bihar Regional Development Authority Act, 1974
(4)Where such development is not discontinued in pursuance of the order under sub-section (1) the Authority or a duly authorised officer of the Authority may require any police officer to remove the person by whom the development has been commenced and all his assistants and workmen from the place of development within such time as may be specified in the requisition and such police officer shall comply with the requisition accordingly.
