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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(2)(c) in West Bengal Thika Tenancy (Acquisition and Regulation) Rules, 2004

(c)upon such resumption under clause (b), if the thika tenant or any Bharatia continues to occupy such land, evict the occupant and the Controller or any other officer authorised by him may, after giving 30 days' notice, enter the land and the buildings or other erections, thereon, if any, and take vacant possession thereof.