Section 53(4) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(4)If a notice under sub-section (1) is not complied with forthwith, the Planning and Development Authority or such officer of the Authority as may be authorised by it in this behalf may require any police officer to remove such person and all assistants and workmen from the land and such police officer shall comply with such requisition.
