Section 4 in The Bengal Suppression Of Terrorist Outrages Act, 1932
4. Power to take possession of immovable property.
(1)If, in the opinion of the [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter the word 'State' substituted for the words 'Provincial' by Adaptation of Laws Order, 1950.], it is necessary to utilize any particular land or building for quarters or offices for public servants, or for the accommodation of troops or police or prisoners or persons in custody in places where public lands or buildings are not sufficient for the purpose, the [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter the word 'State' substituted for the words 'Provincial' by Adaptation of Laws Order, 1950.] may by order in writing, require the occupier or other person in charge of the land or building to place it at the [disposal of the State Government] [Words 'disposal of the Provincial Government' first substituted for the words 'disposal of the Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter, the word 'State' substituted for the word 'Provincial' by Adaptation of Laws Order, 1950.] at such time as may be specified in the order, together with the whole or any part specified in the order of any fixtures, fittings, furniture or other things for the time being in the building : and the [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter the word 'State' substituted for the words 'Provincial' by Adaptation of Laws Order, 1950.] may utilize such land, building, fixtures, fittings, furniture or other things in such manner as it may consider expedient:Provided that reasonable notice and reasonable facilities for withdrawal shall be given to persons occupying any such building before possession is taken under this section:Provided also that the land or building -(a)shall not be utilized as to wound the religious feelings of the owner or of the persons who were in occupation when possession was taken; and(b)shall not as far as practicable, be so utilized as to interfere with access to any place of worship situated in or contiguous to the land or building.
