Section 5(2) in Calcutta Slum Clearance and Rehabilitation of Slum-Dwellers Act, 1958
(2)When a notice is published as aforesaid, any officer of the State Government authorised by it in this behalf, may take possession of the land comprised in the slum-area together with all huts and other structures standing thereon, and thereupon such land and huts and other structures shall vest absolutely in the State Government free from all encumbrances :Provided that such officer shall not take possession of any hut or other structure until the expiration of two months from the date of service of a notice to quit such hut or other structure which shall be served in such manner and on such persons as may be prescribed.
