Section 10(2) in The West Bengal Land Development And Planning Act, 1948
(2)If the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government so thinks fit, it may also empower a Company or a local authority to execute, at its own cost, any such development scheme and to dispose of the lands comprised therein on such terms and conditions including conditions relating to the manner of disposal of land as may be settled by the [State] [Word substituted for the word 'Province' by the Adaptation of Laws Order, 1950.] Government and embodied in an agreement to be entered into by the [State] [Word substituted for the word 'Province' by the Adaptation of Laws Order, 1950.] Government and the Company or local authority, as the case may be.
