Section 4 — Power to give effect to orders, etc.

The Immigrants (Expulsion from Assam) Act, 1950
Any authority empowered by or in pursuance of the provisions of this Act to exercise any power may, in addition to any other action expressly provided for in this Act, take or cause to be taken such steps, and use or cause to be used such force, as may in its opinion be reasonably necessary for the effective exercise of such power.

Official Hindi (PDF) ↗

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