Section 44(4) in Karnataka Town and Country Planning Act, 1961
(4)If the Town Planning Officer is opposed or impeded in taking possession of the land under sub-section (3) he shall request the District Magistrate or any First Class Magistrate having jurisdiction to enforce the delivery of possession of the land to him. Such Magistrate shall take or cause to be taken such steps and use or cause to be used such force as may reasonably be necessary for securing the delivery of possession of the land to the Town Planning Officer.Explanation. - The power to take steps under this sub-section shall include the power to enter upon any land or other property whatsoever.
