Section 11(1) in Maharashtra Land Requisition Act, 1948
(1)Any officer authorised in this behalf by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government by a general or special order may take possession of any land in respect of which an order has been made under section 5 of 6 [or sub-section (1) of section 8C] [These words, brackets, figures and letters were substituted for the words, brackets, figures and letter 'or sub-section (1) of section 8B' by Maharashtra 35 of 1981, section 4.] or sub-section (7) of section 9 and may take or cause to be taken such steps and use of cause to be used such force as may in the opinion of such officer, be reasonably necessary for taking possession of such land.
