Section 17A in The West Bengal Development Corporation Act, 1954
17A. [ Requisitioning and acquisition of land. - (1) The State Government may, at the cost of the Corporation, requisition or acquire any land for purposes of the Corporation in accordance with the provisions of any law for the time being in force.
(2)When land is requisitioned in pursuance of sub-section (1), possession thereof shall be made over to the Corporation and the Corporation shall be liable to pay to the State Government such recurring compensation as may be determined.(3)When land is acquired in pursuance of sub-section (1) and the cost has been paid by the Corporation, possession thereof shall be made over to the Corporation and thereupon the acquired land shall vest in the Corporation :Provided that the Corporation shall remain liable to pay to the State Government any additional compensation which may be payable for acquisition of such land.] [Section 17A inserted by W.B. Act 20 of 1963.]
