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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(3) in West Bengal Thika Tenancy (Acquisition and Regulation) Rules, 2004

(3)Upon such forfeiture, the occupant shall be treated as a trespasser and the Controller or any officer authorised by him may, after giving 3 days' notice, enter the land, building or other erections therein, if any, and take vacant possession thereof.