Section 14SS(3) in West Bengal Land Reforms Act, 1955
(3)For the purpose of entering upon such land and taking possession thereof, any such officer or authority may send a written requisition in such form and in such manner as may be prescribed to the officer-incharge 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 taking possession of such land.] [Inserted by West Bengal Act No. 50 of 1981, w.r.e.f. 7.8.1969.]
