Section 52B(2) in West Bengal Land Reforms Act, 1955
(2)[ The Revenue Officer may send a written requisition to the officer-in-charge of the local police station or to any police officer superior in rank to such officer-in-charge and on receipt of such written requisition, the police officer concerned shall render all necessary and lawful assistance for the purpose of enforcing delivery of possession of the land after evicting the person in actual occupation of such land.] [Inserted by Act 28 of 2005 w.e.f. 1.12.2005.].
