Section 11(4) in The West Bengal Slum Areas (Improvement And Clearance) Act, 1972
(4)Notwithstanding anything contained in sub-section (3), the State Government, on such terms and conditions as it may think fit to impose, may direct by order in writing that the right of user in the land shall, instead of vesting in the State Government, vest in the prescribed authority on the date of publication of the declaration.
