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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of West Bengal - Subsection

Section 12(6) in The West Bengal Highways Act, 1964

(6)If the appeal is dismissed the State Government may, of its own motion or at the request of the owner, acquire the land or any part thereof in accordance with any law for the time being in force for the purposes of the highway.