Section 4 in The West Bengal Utilisation of Land For Production of Food Crops Act, 1969
4. Delivery of possession.
- When an order for the requisition of any land is made under section 3, the person in possession of such land made under section 3, the person in possession of such land shall deliver possession thereof to the Collector or to any officer authorised by the Collector in this behalf on the date specified in the order and in default of his doing so, the Collector may take possession thereof by force, if necessary.
