Section 12 in The West Bengal Fisheries (Requisition and Acquisition) Act, 1965
12. Powers of State Government over fishery and lands requisitioned or acquired.
- Subject to the provisions of any rule made in this behalf, on requisition or acquisition of any fishery and lands under this Act, the State Government may use or deal with such fishery and lands for such public purpose or anything ancillary or incidental thereto, as may appear to it to be expedient.
