Section 5(1) in Calcutta Slum Clearance and Rehabilitation of Slum-Dwellers Act, 1958
(1)The State Government may, within one year after an area has been declared a slum area under sub-section (3) of section 4, acquire the land comprised in such area together with all huts and other structures, standing thereon by publishing in the Official Gazetteand in such other manner as may be prescribed a notice to the effect that the State Government has decided to acquire such land together with all huts and other structures standing thereon.
