55. Lands acquired for drainage scheme to vest in the Board.
(1)All the lands acquired by the [Howrah Municipal Corporation or any Municipality of Howrah] [Words 'or the Bally Municipality' first inserted by W.B. Act 43 of 1983, then the words within third brackets substituted for the words 'Commissioners of the Howrah Municipality or the Bally Municipality' by W.B. Act 15 of 1995.] under the Land Acquisition Act, 1894, for their drainage scheme and described in Part A of Schedule II, excluding the lands described in Part B of the said Schedule, shall vest in the Board.(2)The State Government may, by notification, alter, add or cancel any entry in the said Schedule.
