Section 63 in The West Bengal Primary Education Act, 1973
63. Compulsory acquisition of land for the purposes of the Act.
- The State Government may, at the request of the Chairman of a Primary School Council, acquire, under the provisions of any law for acquisition of land for the time being in force, any land required for the purpose of this Act.Explanation. - "Land" in this section has the same meaning, as in clause (b1) of section 2 of the West Bengal Land (Requisition and Acquisition) Act, 1948.
