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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of West Bengal - Subsection

Section 15(2) in The Bengal Tanks Improvement Act, 1939

(2)During the period any land, of which possession is taken under section 6A, or retaken under sub-section (3) of section 9B, remains in the possession of an authorised person, no person shall without the permission of the authorised person use or occupy such land or take fruits from trees on, or other produce from, such land.]