Section 3(f) in Digha Acquired Land Settlement Act, 2010
(f)The Board shall have the right to reject unauthorised occupants who do not turn up in response to the notice made in two local newspapers published from Patna within sixty days of such notice to accept the scheme and pay settlement charges as determined by the Board and in the eventuality of ejectment, the land together with all structures shall vest in the Board absolutely free from any encumbrance and the Board may settle the same to any other for housing or any other public purpose in the manner as it may deem fit and proper.
