Section 11B(4) in The Bengal Suppression Of Terrorist Outrages Act, 1932
(4)Where possession of any place has been taken under sub-section (1) the [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by the Government of India (Adaptation of India Laws) Order, 1937, and thereafter the word 'State' substituted for the words 'Provincial' by Adaptation of Law Order, 1950.] may at any time direct that possession of such place shall be relinquished.
