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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(2) in The West Bengal Criminal Law (Amendment) Act, 1964

(2)The Magistrate or other officer referred to in sub-section (1) shall, as soon as may be, restore possession of such house, hut, structure or land to the person who is proved to his satisfaction to have been in possession thereof and to have left it in the circumstances referred to in sub-section (1).