Section 6(5) in The West Bengal Agricultural Lands And Fisheries (Acquisition And Resettlement) Act, 1958.
(5)On taking delivery of possession of the fishery and the lands acquired, the Collector shall, in such manner as may be prescribed, cause public notice to be given at convenient places on or near the fishery and the lands acquired stating that the State Government has acquired the fishery and the lands and inviting claims to compensation from persons interested.
