Section 27(1) in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974
(1)If at any time, in the opinion of the State Government, any land is required by it for the purpose of development by the Corporation or for any other purpose in furtherance of the objects of this Act, the State Government shall serve a notice upon the owner of the land and any other person who, in the opinion of the State Government, may be interested therein, to show cause, within such time as may be specified in the notice, why the land Shall not be acquired:Provided that nothing in this sub-section shall apply to land belonging to the Union of India.
