Section 78(1) in The Calcutta Improvement Act, 1911
(1)In any case in which the [State Government] [Words substituted by the Adaptation of Laws Order, 1950.] has sanctioned the acquisition of land, in any area comprised in an improvement scheme, which is not required for the execution of the scheme, the owner of the land, or any person having an interest therein, may make an application to the Board, requesting that the acquisition of the land should be abandoned in consideration of the payment by him of a sum to be fixed by the Board in that behalf.
