Section 11B(1) in The Bengal Suppression Of Terrorist Outrages Act, 1932
(1)If, in the opinion of the District Magistrate, any place is being used in contravention of an order published under section 11A, the District Magistrate or any officer authorised in this behalf in writing by the District Magistrate may take possession of such place and evict therefrom any person found therein, and shall forthwith make a report of the taking possession to the [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by the Government of India (Adaptation of India Laws) Order, 1937, and thereafter the word 'State' substituted for the words 'Provincial' by Adaptation of Law Order, 1950.] :Provided that where such place contains any apartment occupied by women or children reasonable time and facilities shall be afforded for their withdrawal:Provided also that if such place is regularly used for the purposes or worship of religious observances reasonable facilities shall be afforded for the continued use of such place for such purposes.
