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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(3)(a) in Calcutta Slum Clearance and Rehabilitation of Slum-Dwellers Act, 1958

(a)if he is a Magistrate, enforce the delivery of possession to himself of the hut or other structure, in respect of which the notice has been served, or