Section 11(1) in The West Bengal Slum Areas (Improvement And Clearance) Act, 1972
(1)Whenever it appears to the State Government that it is necessary for the purpose of implementing any improvement scheme prepared under this Act in respect of any slum area should be acquired, -(a)for the purpose of laying or erection of any cable, wire, pipe, post, drain, sewer main or channel through, across, under or over any road, passage, footway or pathway, or(b)for the installation of any equipments or appliances, or(c)for the construction of any other work, the State Government may, by notification, and in such other manner as may be prescribed, declare its intention to acquire the right of user therein, giving a brief description of the land over which the right of user is to be acquired and inviting suggestions or objections from persons likely to be affected thereby within such time as may be prescribed.
