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[Cites 0, Cited by 1] [Section 6A] [Entire Act]

State of West Bengal - Subsection

Section 6A(a) in The West Bengal Government Premises (Tenancy Regulation) Act, 1976

(a)the prescribed authority, or any officer authorised by it is this behalf, may take such steps and use such force as may be necessary to take possession of the premises and may also enter into the premises for the said purpose; and