Section 5(1) in The West Bengal Fisheries (Requisition and Acquisition) Act, 1965
(1)The State Government may, at any time when any requisitioned fishery with or without any lands continues to be subject to requisition under section 4, acquire such fishery and lands by publishing in the Official Gazette a notice to the effect that such Government has decided to acquire such fishery and lands in pursuance of this section :Provided that before issuing such notice, the State Government shall call upon the owner and any other person who may be interested in such fishery and lands, to show cause within forty-five days why the fishery and the lands should not be so acquired, and after considering the cause, if any, shown and after giving the parties an opportunity of being heard, the State Government may pass such order as it deems fit.
