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State of West Bengal - Section

Section 164A in The Howrah Improvement Act, 1956

164A. [ Removal of treapassers.

- If a person or persons trespasses and enters wrongfully upon or into any pan of the premises or property under lawful possession of ownership of the Board and refuses to leave, notwithstanding anything contained in any Act, such person or persons shall be removed therefrom with the aid of the Superintendent of Police, Howrah, or the sub-ordinate police officers under him.]