52B. [ Power to enter upon or take possession of land.-[(1)] [Section 52B inserted by West Bengal Act 50 of 1981, w.r.e.f. 7.8.1969.] No withstanding anything contained in any other law for the time being in force or in any custom, usage or contract or in any agreement, decree, order, decision or award of any court, tribunal or other authority, the State Government shall be entitled to enter upon and take possession of any land which is at the disposal of the State Government by evicting, if necessary, any person therefrom [by an order of the Revenue Officer, who shall use such force as may be required for the purpose of such eviction.] [Substituted, Mid for by an order of the prescribed authority in accordance with the provisions of section 49 w.e.f. 1.12.2005.].
Explanation.The expression 'any land at the disposal of the State Government' shall include any land of which any lease, or licence has been determined by the application of any law, by efflux of time, due to rescission of lease, leave or licence or due to violation of the terms of the lease, leave or licence, as the case may be, or for any other reason, and any land which has been abandoned by the lessee or licensee.](2)[ The Revenue Officer may send a written requisition 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 the purpose of enforcing delivery of possession of the land after evicting the person in actual occupation of such land.] [Inserted by Act 28 of 2005 w.e.f. 1.12.2005.].
