Section 49(3A) in West Bengal Land Reforms Act, 1955
(3A)[ For the purpose of enforcing delivery of possession of any land and evicting any person in actual occupation of such land under sub-section (3), any such Revenue Officer may send a written requisition in such form and in such manner as may be prescribed to the officer-in-charge of the local police station or to any police officer superior in rank to such officer-in-charge and on receipt of such written requisition, the police officer concerned shall render all necessary and lawful assistance for enforcing delivery of possession of such land.] [Inserted the sub-section (3A) by West Bengal Land Reforms (Amendment) Act, 1980 (41 of 1980).]
