Section 11 in The West Bengal Acquisition Of Homestead Land For Agricultural Labourers, Artisans And Fishermen Act, 1975.
11. Penalty for unlawful eviction. -
Any person who evicts an occupier unlawfully from the land or part thereof which has vested in him under section 4 shall be liable to imprisonment which may extend to six months or to a fine which may extend to one thousand rupees or to both.
