Section 11 in The West Bengal Government Land (Regulation of Transfer) Act, 1993
11. Sale of Government land.
(1)No court, tribunal or other authority exercising any power of attachment under any law for the time being in force shall proceed to put on sale any Government land held by any person on lease unless a notice in writing has been served upon the State Government in the Urban Development Department, calling upon that Government to exercise the right of pre-emption within a period of sixty days from the date of service of the notice.(2)If the State Government exercises the right of pre-emption within the period of sixty days as aforesaid, -(a)the valuation of the building, if any, constructed by the lessee on such Government land, and(b)the value of such Government land (other than building),shall be made or determined, as the case may, be in accordance with the first proviso to sub-section (2) of section 10, and upon deposit of the value of such building, if any, and Government land (other than building) with the court, tribunal or other authority, as the case may be, the lease of Government land shall determine, and the State Government shall re-enter.
