Section 10(2) in West Bengal Estates Acquisition Act, 1953
(2)For the purpose as aforesaid, the Collector may, by a written order served in the prescribed manner, require any intermediary or any person in possession (Khas or symbolical) of any such estate or of any such interest, to give up such possession by a date to be specified in the order (which shall not be earlier than sixty days from the date of service of the order) and to deliver by that date any documents, registers, records and collection papers connected with.the management of such estate or of such interest which are in his custody and to furnish a statement in the prescribed form in respect of such estate or such interest.
