Section 4 in The West Bengal Evacuee Property Act, 1951
4. Powers and duties of a Collector.
(1)The Collector or an officer to whom the power of a Collector are delegated under section 10, if he is satisfied with respect to any evacuee property that such property is lying unoccupied, uncultivated or uncared for, or has come to be wrongfully used or occupied by any person, may, by order styled a Collector's order, subject to any general or special orders of the State Government, -(a)take such measures as he considers necessary or expedient for the purposes of protecting and preserving such property and do such acts and incur such expenses as may be necessary or incidental for such purposes;(b)remove or cause to be removed, by force if necessary, any person who is wrongfully using or occupying such property.(2)Where an order has been passed in respect of any evacuee property of an evacuee the Collector shall report to the Committee -(i)if before the expiry of the appointed day, the evacuee makes to the Collector a declaration of his intention not to return to West Bengal-as soon as may be, after he received such declaration;(ii)If before the expiry of the appointed day the evacuee does not make a declaration to the Collector of his intention not to return to West Bengal-as soon as may be after the appointed day.
