Section 5(1) in The West Bengal Requisitioned Land (Continuance of Powers) Act, 1951
(1)Subject to the provisions of sub-section (3), the State Government may, at any time when any requisitioned land continues to be subject to requisition under section 3, [acquire such land for a public purpose] [Words Substituted for the words 'acquire such land' by W.B. Act 10 of 1954.] by publishing in the Official Gazette a notice to the effect that such Government has [decided so to acquire] [Words Substituted for the words 'decided to acquire' by W.B. Act 10 of 1954.] such land in pursuance of this section:[Provided that before issuing such notice, the State Government shall call upon the owner of, or any person who, in the opinion of the State Government, may be interested in, such land to show cause why the land should not be so acquired; and after considering the cause, if any shown and after giving the parties an opportunity of being heard, the State Government may pass such orders as it deems fit.] [Proviso added by W.B. Act 10 of 1954.]
