Section 15 in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
15. Transfer of land to the Authority. -
When any land has been acquired in pursuance of section 14, the Collector within whose jurisdiction the land is situated shall, upon payment of the cost of acquisition, make over charge of the land to the Authority, and the land shall thereupon vest in the Authority, subject to the liability of the Authority to pay any further cost which may have been incurred on account of it acquisition.Functions and powers of the Board
