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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of West Bengal - Subsection

Section 6(1)(b) in The West Bengal Utilisation of Land For Production of Food Crops Act, 1969

(b)after the expiry of the period for which possession has been made over to him under sub-section (1) of section 5 or he has been allowed to continue to remain in possession under clause (a), of section 10, give back possession of such land to the Collector or to any officer authorised by the Collector in this behalf and in default of his doing so the Collector may take possession thereof by force, if necessary.