Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] State of West Bengal - Subsection Section 7(2) in Waste Lands (Requisitioning and Utilisation) Act, 1952 (2)Such person shall comply with such notice and in default of his doing so, the Collector shall take possession of the waste land by force, if necessary.
