Section 14(3) in The West Bengal Slum Areas (Improvement And Clearance) Act, 1972
(3)Notwithstanding anything contained in sub-section (2), the State Government may, on such terms and conditions as it may think fit to impose, direct by order in writing that such land or immovable property shall, instead of vesting in the State Government, vest in the prescribed authority, and thereupon the prescribed authority shall -(a)take possession of the property as aforesaid in such manner as may be prescribed, and(b)clear and redevelop the area in accordance with the Slum Clearance and Redevelopment Scheme sanctioned under section 13, and(c)dispose of surplus land or immovable property, if any, with such notice to the previous owner thereof and subject to such terms and conditions as may be prescribed in this behalf.
