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[Cites 0, Cited by 0] [Section 131] [Entire Act]

State of West Bengal - Subsection

Section 131(1) in The West Bengal Panchayat Elections Act, 2003

(1)Any person remaining in possession of any requisitioned premises in contravention of any order made under section 127 may be summarily evicted from the premises by any officer empowered by the District Panchayat Election Officer in this behalf.