(6) If any person refuses or fails to comply with an order made under sub- section (5), the competent authority may take possession of the vacant land or cause it to be given to the concerned State Govern- ment or to any person duly authorised by such State Government in this behalf and may for that purpose use such force as may be necessary. Explanation.- In this section, in sub- section (1) of section 11 and in sections 14 and 23," State Government", in relation to-
(a) any vacant land owned by the Central Government, means the Central Government;
(b) any vacant land owned by any State Government and situated in a Union territory or within the local limits of a cantonment declared as such under section 3 of the Cantonments Act, 1924 , (2 of 1924 .) means that State Government.