Section 4(2) in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947
(2)[ Where any person fails to comply with an order under clause (aa) of sub-section (1), directing any furniture or other articles to be removed, the Collector may cause such furniture or other articles to be removed and to be stored or sold by public auction in such manner as the Collector may think fit at the cost and risk of such person:Provided that no furniture, or other articles shall be sold by public auction in pursuance of the provisions of this sub-section without the previous sanction of the [State] [Sub-section (2) inserted by W.B. Act 4 of 1949.] Government or such other authority as may be empowered in this behalf by the [State] [Words substituted for the word 'Provincial' by the Adaptation of the Laws Order, 1950.] Government.]
