Section 6 in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947
6. [ Disposal of premises after requisition. [Sub-section (1) substituted by W.B. Act 4 of 1949, which was earlier as under :-'(1) Where any person in occupation of any requisitioned premises sublets without due authority the whole or any part of the premises or otherwise acts in contravention of any of the terms, express or implied, of his tenancy or other like relationship created by the Provincial Government in respect of the premises, the Collector may, by notice served in the prescribed manner, order such person or any other person found in occupation of the premises to vacate the premises within fourteen days of the receipt of the notice.'.]
- When [any premises have been requisitioned under sub-section (1) of section 3, the [State] Government] [may use or deal with them, for such public purpose and in such manner as may appear to it to be expedient.] [Words substituted for the words 'may use or deal with it in such manner as may appear to it to be expedient' by W.B. Act 7 of 1954.]
