Section 19A(3) in The Bengal Agricultural Debtors Act, 1936
(3)If possession of the property is not delivered to the debtor by the date specified in an order under sub-section (2), the Certificate Officer shall on the application of the debtor, order delivery of possession to be made by putting in possession of the property the debtor or any other person whom he may appoint to receive delivery on his behalf, and in delivering possession, the Certificate Officer shall have the same powers as under the Bengal Public Demands Recovery Act, 1913.
