49A. [ Penalty for unauthorised occupation of vested lands.Any person who
(a)being in unauthorised occupation of any land which is at the disposal of the State Government fails to vacate such land after a notice has been served on him to do so, or(b)obstructs any person with whom any land has been settled under sub-section (1) of section 49 from taking possession of such land, shall be punishable with imprisonment which may extend to one year or with fine which may extend to two thousand rupees or with both.][Inserted by the West Bengal Land Reforms (Amendment) Act, 1976 (XII of 1976).]
