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[Cites 0, Cited by 3] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(3) in West Bengal Estates Acquisition Act, 1953

(3)The Collector or any other officer authorised by him in this behalf may take such steps or use such force, as may be necessary to enforce compliance with the order and may also enter any building or place for the purpose of taking possession of documents, registers, records or collection papers referred to in sub-section (2).