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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(4) in The Murshidabad Estate (Management Of Properties) And Miscellaneous Provisions Act, 1980

(4)Where the Estate Manager knows or has reasons to believe that any persons are [in unauthorised occupation of the premises or other immovable properties,] [Words substituted for the words 'in occupation of the premises,' by W.B. Act 11 of 1996.] then, without prejudice to the provisions of sub-section (3), he shall cause a copy of the notice to be served on every such person by post or by delivering or tendering it to that person or in such other manner as may be prescribed.
Section 9 substituted by W.B. Act 11 of 1996. which was earlier as under:-9. Eviction of unauthorised occupants.- (1) If, after considering the cause, if any, shown by any person in pursuance of a notice under section 8 and any evidence he may produce in support of the same and after giving him a reasonable opportunity of being heard, the Estate Manager is satisfied that the premises are in unauthorised occupation, the Estate Manager may. on a date to be fixed for the purpose, make an order of eviction, for reasons to be recorded there in, directing that the premises shall be vacated by all persons who may be in occupation thereof or any part thereof, and cause a copy of the order to be affixed on the outer door or some other conspicuous part of the premises.(2) If any person refuses or fails to comply with the order of eviction within thirty days of the date of its publication under sub-section (1), the Estate Manager or any other officer duly authorised by the Estate Manager in this behalf may evict that person from, and take possession of, the premises and may, for that purpose, use such force as may be necessary.