Section 6A in The West Bengal Public Land (Eviction Of Unauthorised Occupants) Act, 1962
6A. [ Disposal of property left on public land by unauthorised occupants. - (1) Where any person has been evicted from any public land under section 4, the Collector may, after giving fourteen days' notice to the person from whom possession of the land has been taken, remove or cause lo be removed or dispose of by public auction any property remaining on such land.
(2)Where any property is sold under sub-section (1), the sale proceeds thereof shall, after deducting the expenses of the sale and the amount, if any, due to the Collector or to the owner of the public land on account of arrears of rent or damages or costs, be paid to such person as may appear to the Collector to be entitled to the same.] [Section 6A inserted by W.B. Act 49 of 1976.]
