Section 10(5) in West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001
(5)If there is any unlawful resistance by or on behalf of the thika tenant to the reconstruction by the Bharatia under subsection (4), the Officer-in-Charge of the local police station shall, on receipt of any requisition of the Controller in writing in this behalf, render all necessary and lawful assistance to the Bharatia.
