Section 3(1) in The Howrah-Amta Light Railway Company (Acquisition Of Land) Act, 1976
(1)If the State Government is of opinion that any land held by the Howrah-Amta Light Railway Company Limited is needed for providing better facilities for transport and communication to the members of the public by construction of broad-gauge railway line in Howrah-Amta-Bargachia-Champadanga and Dankuni-Sheakhala areas within the districts of Howrah and Hooghly, it may, by notification in the Official Gazette, acquire such land and may make such further order or order as appear to it to be necessary or expedient in connection therewith.
