Section 66(4) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(4)If the Planning and Development Authority is opposed or impeded in taking possession of the land under sub-section (3), it shall request the Chief Judicial Magistrate or any Judicial Magistrate of the First Class having jurisdiction, to enforce the delivery of possession of the land to it and 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 Planning and Development Authority.Explanation. - The power to take steps under this sub-section shall include the power to enter upon any land or other property whatsoever.
