Section 5(3) in The West Bengal Requisitioned Land (Continuance of Powers) Act, 1951
(3)No requisitioned land shall be acquired under this section except in the following circumstances, namely :-(a)where any works have during the period of requisition been constructed on, in or over the land wholly or partly at the expense of Government and the State Government decides that the value of, or the right to use, such works should be preserved or secured for purposes of the State Government; or(b)where the cost of restoring the land to its determination of the State Government, be excessive having regard to the value of the land at that time [and the owner declines to accept release from requisition of the land without payment of compensation for so restoring the land] [Words within square brackets added by W.B. Act 10 of 1954.].
