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[Cites 0, Cited by 0] [Section 29(9)] [Section 29] [Entire Act]

State of West Bengal - Subsection

Section 29(9)(b) in The West Bengal Security Act, 1950

(b)direct that the owner, occupier or person in possession of the property shall not without the permission of the State Government dispose of it or where the property is a building, structurally alter it or where the property is moveable, remove it from the premises in which it is kept till the expiry of such reasonable period as may be specified in the order.