Section 2 in The West Bengal Criminal Law (Amendment) Act, 1964
2. Restoration of possession. -
(1)Any Magistrate or other officer specially empowered in this behalf by the State Government by general or special order may, after such local enquiry and with such police or other help as he may consider necessary, evict summarily any person who may have occupied or taken possession in any manner whatsoever of any house, hut, structure or land which any other person has had to leave or has left on account of, or in apprehension of, any disturbance, commotion, violence or arson.(2)The Magistrate or other officer referred to in sub-section (1) shall, as soon as may be, restore possession of such house, hut, structure or land to the person who is proved to his satisfaction to have been in possession thereof and to have left it in the circumstances referred to in sub-section (1).
