Section 11 in Maharashtra Land Requisition Act, 1948
11. Power to take possession.
(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.(2)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, after giving 15 clear days' notice to the person from whom possession of the land has been taken under sub-section (1) remove or cause to be removed or dispose of by public auction any property remaining on such land.(3)Where property is sold under sub-section (2), the sale proceeds shall after deducting the expense of sale, be paid to such person or persons who may appear to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government to be entitled to the same.
