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[Cites 0, Cited by 0] [Section 37A] [Entire Act]

State of West Bengal - Subsection

Section 37A(2) in The West Bengal Fire Services Act, 1950

(2)If an order made by the Director or the superior nominated authority under sub-section (1) is not complied with, the Director or the superior nominated authority, as the case may be, may direct any police officer having jurisdiction to remove such persons from such building or part thereof and such police officer shall comply with such direction.