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[Cites 0, Cited by 3] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(2) in The West Bengal Government Premises (Tenancy Regulation) Act, 1976

(2)If the tenant fails to restore possession of the premises under sub-section (1), the prescribed authority or any officer authorised by him in this behalf may take such steps or use force as may be necessary to take possession of the premises and may also enter into such premises for the aforesaid purpose.