Section 7 in Digha Acquired Land Settlement Act, 2010
7. Board to take possession of vacant land.
- The Board shall be entitled to take possession of vacant land comprised in an area of about 400 acres of land situated in Sectors 1, 2, 5, 8 and 10 :Provided that the constructed portion in the form of dwelling houses or commercial buildings shall be entitled for ex-gratia payment as well as an additional amount for the constructed areas to be determined by the Board and approved by the Government:Provided further that while framing and implementing the scheme under Section 3, the Board may earmark a compact area for settlement in favour of only those unauthorised occupants who have constructed only their residential houses:Provided further that unauthorised occupants shall not be entitled to settlement in the area described in Section 7, except the area which has been earmarked by the Board in the scheme for the said purpose.
