Section 57(ii) in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971
(ii)any notice or direction issued by the owner; the prescribed authority shall, if satisfied that such eviction is necessary to carry out the purposes of the Act, by order, direct the eviction of the occupants from the building, in such manner and within such time as may be specified in the order and may for that purpose use or cause to be used such force as may be necessary: -
