Section 7(2) in The West Bengal Alienation Of Land (Regulation) Act, 1960.
(2)If any person refuses or fails to comply with the provisions of subsection (1), the Collector shall,-(a)if he is a Magistrate, enforce the delivery to the State Government of possession of the land or part of land in respect of which such refusal has been made or failure has been committed, or(b)if he is not a Magistrate, apply to a Magistrate or, within the town of Calcutta as defined in section 3 of the Calcutta Police Act, 1866, to the Commissioner of Police, and such Magistrate or Commissioner, as the case may be, shall enforce the delivery to the State Government of possession of such land or part of land.
