Section 82(2) in West Bengal Town and Country (Planning and Development) Act, 1979
(2)If the Development Authority is opposed or obstructed in evicting such persons or taking possession of land from such persons, the Commissioner of Police, [Kolkata] [Substituted by Section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for "Calcutta"] or the District Magistrate, within whose jurisdiction the land is situated, shall, on the application of the Authority, enforce the eviction of such persons or secure delivery of possession of the land to such Authority.
