Section 11B in The Bengal Suppression Of Terrorist Outrages Act, 1932
11B. Power to take possession of places used for purposes of certain associations.
(1)If, in the opinion of the District Magistrate, any place is being used in contravention of an order published under section 11A, the District Magistrate or any officer authorised in this behalf in writing by the District Magistrate may take possession of such place and evict therefrom any person found therein, and shall forthwith make a report of the taking possession to the [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by the Government of India (Adaptation of India Laws) Order, 1937, and thereafter the word 'State' substituted for the words 'Provincial' by Adaptation of Law Order, 1950.] :Provided that where such place contains any apartment occupied by women or children reasonable time and facilities shall be afforded for their withdrawal:Provided also that if such place is regularly used for the purposes or worship of religious observances reasonable facilities shall be afforded for the continued use of such place for such purposes.(2)The District Magistrate or officer taking possession of any place under sub-section (1) shall allow reasonable facilities for the removal of any movable property from the said place by any person who applies for, and, in the opinion of the District Magistrate or such officer, is entitled to possession of such property unless such property is liable to forfeiture or seizure under any law for the time being in force.(3)Where possession of any place has been taken under sub-section (1), the District Magistrate, on the application of any person who has suffered loss thereby, shall, if such person, in the opinion of the District Magistrate, has not used such place for the purposes of, and has no connection with, any association of the nature described in sub-section (1) of section 11A, award to such person, such reasonable compensation as the District Magistrate thinks proper.(4)Where possession of any place has been taken under sub-section (1) the [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by the Government of India (Adaptation of India Laws) Order, 1937, and thereafter the word 'State' substituted for the words 'Provincial' by Adaptation of Law Order, 1950.] may at any time direct that possession of such place shall be relinquished.
