Section 4(2) in The Durgapur (Development And Control Of Building Operations) Act, 1958
(2)If the State Government is satisfied that any person affected by any direction contained in any notification issued under sub-section (1) is unable to comply with it, the State Government shall, on an application by such person, acquire the land owned by him for the purposes of this Act and pay compensation therefor in accordance with the provision of any law for the time being in force.
