Section 23 in The West Bengal Evacuee Property Act, 1951
23. Possession to be delivered by force, if necessary.
(1)If any evacuee property, the charge of which is taken by the Committee or in respect of which an order under sub-section (3) or sub-section (4) of section 22 has been made, is found to be in the wrongful use or occupation of any person, the Collector shall, on application made to him by the Committee or the evacuee, as the case may be, cause the possession of such property to be delivered to the Committee or to the evacuee, as the case may be, and may use or cause to be used such force as may be necessary for the purpose.(2)Any person in the wrongful use or occupation of such property shall, in addition to being proceeded against under sub-section (1), be liable to pay to the Committee or the evacuee, as the case may be, damages for such wrongful use or occupation.
