Section 10 in The West Bengal Land Development And Planning Act, 1948
10. Execution of development scheme and disposal of land.
(1)The [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may direct the prescribed authority to execute any development scheme sanctioned under sub-section (2) of section 5 or cause it to be executed in accordance with the rules and upon the execution of the scheme as so directed the lands comprised therein shall be disposed of by the Collector in such manner as may be directed by the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.(2)If the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government so thinks fit, it may also empower a Company or a local authority to execute, at its own cost, any such development scheme and to dispose of the lands comprised therein on such terms and conditions including conditions relating to the manner of disposal of land as may be settled by the [State] [Word substituted for the word 'Province' by the Adaptation of Laws Order, 1950.] Government and embodied in an agreement to be entered into by the [State] [Word substituted for the word 'Province' by the Adaptation of Laws Order, 1950.] Government and the Company or local authority, as the case may be.
