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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of West Bengal - Subsection

Section 24(1) in The West Bengal Mining Settlements (Health And Welfare) Act, 1964

(1)When any land whether within or without the limits of a mining settlement is required for the purposes of this Act, the State Government may, on the application of the Board, proceed to acquire it under the provisions of the Land Acquisition Act, 1894.