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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(3)(b) in The West Bengal Restoration of Alienated Land Act, 1973

(b)if he is not an Executive Magistrate, apply to an Executive Magistrate having jurisdiction and thereupon such Magistrate shall enforce the delivery of possession of such land to the transferor with the help of the police.