Section 4(3) in The Maharashtra Tribal Economic Condition (Improvement) Act, 1976
(3)Unless the claim to the property is disputed, if the property is not delivered forthwith, the Tribal may request the Commissioner of Police where there is one, and elsewhere, the District Magistrate or the Superintendent of Police, to enforce delivery of possession of such property. The Commissioner of Police, the District Magistrate, or as the case may be, the Superintendent of Police, shall take or cause to be taken such steps, or use or cause to be used such force as may be reasonably necessary, for securing delivery of the possession of the property to the Tribal.Explanation- For the purposes of this sub-section(a)"the Commissioner of Police" includes an officer not below the rank of Inspector of Police duly authorised by him;(b)"the District Magistrate" includes an officer not below the rank of Tahsildar duly authorised by him; and(c)"the Superintendent of Police" includes an officer not below the rank of Sub-Inspector of Police duly authorised by him.
