Section 3(4) in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947
(4)An order passed under sub-section (1) shall be final and whenever such order has been passed, the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall direct the Collector to take such further action as is necessary in connection with the requisitioning of the premises in accordance with the provisions of this Act [and to take possession of the premises requisitioned] [Words inserted by W.B. Act 4 of 1949.].
