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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of West Bengal - Subsection

Section 19(1) in The West Bengal Government Premises (Regulation of Occupancy) Act, 1984

(1)Where possession of any premises has been taken under section 13, the Competent Authority may, after giving fourteen days' notice to the person from whom possession has been taken, remove or cause to be removed or dispose of by public auction any property remaining in such premises.