Section 9(b) in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947
(b)if he is not a Magistrate, apply to a Magistrate, or, in Calcutta, to the Commissioner of Police, and such Magistrate or Commissioner, as the case may be, shall enforce the [(delivery of possession)] [Words substituted for the word 'surrender' by W.B. Act 4 of 1949.] of such premises to him.]
