Section 5(3) in The West Bengal Alienation Of Land (Temporary Provisions) Act, 1954.
(3)If on or before the date on which an order under sub-section (1) of section 4 takes effect under sub-section (1) of this section, the person in possession of the land as a result of the transfer referred to in subsection (1) of section 4 has not yielded possession of such land to the transferor, the Collector may of his own motion, and shall, on the application of such transferor, eject such person and place such transferor in possession of such land.
