Section 6(1a) in The West Bengal Land Development And Planning Act, 1948
(1a)[ When the State Government is satisfied, after taking into consideration any report submitted under sub-section (2) of section 4A, that any land in the notified area is needed for the public purpose specified in sub-clause (i) of clause (d) of section 2, a declaration to the effect that such land is needed for the said purpose shall [* * * *] [Sub-Section (1a) inserted by W.B. Act 23 of 1955.] be made by the State Government.]
