Section 4(1) in The Singur Land Rehabilitation And Development Act, 2011
(1)The land referred to in section 3 shall deem to include all assets, rights, leaseholds, powers, authorities, privileges and all properties movable and immovable including the land and structures, if any, standing thereon and possession, power or control of the land and right or whatsoever nature relating thereto and shall all vest in the State Government.
