Section 9 in The West Bengal Land Development And Planning Act, 1948
9. [ Power to dispose of land acquired under the Act. [[Section 9 substituted by W.B. Act 23 of 1955, which was earlier as under :-
'9. Power to dispose of land without development. - Notwithstanding anything elsewhere contained in this Act or in any rule or order made thereunder, the Provincial Government may, if it so considers expedient, retain, let on hire, lease, sell, exchange or otherwise dispose of any land acquired in pursuance of this Act :Provided that-(a)where the Provincial Government decides to lease or sell any land acquired in pursuance of this Act, the person or persons from whom the land was so acquired shall, in such manner as the Provincial Government may direct, be offered a prior right to take on lease, or to purchase the land on such terms and conditions as may be determined by the Provincial Government;(b)if, in any case, two or more persons claim to exercise a right offered under clause (a), the right shall be exercisable by such of the claimants as the Provincial Government may determine.'.]](1)Where the State Government decides to lease or sell any land acquired in pursuance of this Act, the person or persons from whom the land was so acquired shall, in such manner as the State Government may direct, be offered a prior right to take on lease or to purchase the land on such terms and conditions as may be determined by the State Government.(2)If, in any case, two or more persons claim to exercise a right offered under sub-section (1), the right shall be exercisable by such of the claimants as the State Government may determine after such inquiry as it thinks fit.]
