Section 11(6) in West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001
(6)The Controller may, for causing delivery of possession of any premises to a thika tenant or Bharatia, send a requisition, in writing, to the officer-in-charge of the police station within the jurisdiction of which the premises is situated or to any police officer superior to such officer-in-charge in rank and on receipt of such requisition, the officer-in-charge or the police officer, as the case may be, shall render all necessary and lawful assistance to the Controller for effecting the delivery of possession of such premises.] [Sub-sections (2) to (6) inserted by section 9 of the West Bengal thika Tenancy (Acquisition and Regulation) (Amendment) Act, 2010 (West Bengal, Act No. 25 of 2010) (with effect from 1.11.2010).]
